REGENT COMPUTRONICS PVT. LTD.

JITENDRA SINGH Appellant

V/S

Nihar Kothari And Ors. Respondents

Referred Judgements :-

MORINDA COOP SUGAR MILLS LIMITED VS. RAM KISHAN [REFERRED TO]
ANIL BAPURAO KANASE VS. KRISHNA SAHAKARI SAKHAR KARKHANA LIMITED [REFERRED TO]
KISHORE CHANDRA SAMAL VS. DIVISIONAL MANAGER ORISSA STATE CASHEW DEVELOPMENT CORPORATION LTD [REFERRED TO]
SURESH CHANDRA MATHE VS. JIWAJI UNIVERSITY [REFERRED TO]
M P URJA VIKAS NIGAM LTD VS. SANTOSH KUMAR DUBEY [REFERRED TO]
STATE OF MAHARASHTRA VS. ANITA AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is finally heard.

(2.) This appeal under Section 2(1) of Madhya Pradesh Uchcha Nayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 is directed against the order dated 03/09/2019 passed in Writ Petition No. 5261/2017.

(3.) The Writ Petition was directed against the Award dated 23/05/2017 passed by the Labour Court No.1 Gwalior in Case No. COC 26/A/ID Act/2016 (Reference).

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JITENDRA SINGH Vs. NIHAR KOTHARI AND ORS.

Referred Judgements :-

JUDGEMENT

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