REGENT COMPUTRONICS PVT. LTD.

SHASHI SHARMA Appellant

V/S

EMPLOYEES PROVIDENT FUND ORGANIZATION Respondents

Referred Judgements :-

ASSISTANT COMMISSIONER CT LTU,KAKINADA AND OTHERS VS. GLAXO SMITH KLINE CONSUMER HEALTH CARE LIMITED [REFERRED TO]
PREM CHAND GARG VS. EXCISE COMMISSIONER U P [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
UNION CARBIDE CORPORATION VS. UNION OF INDIA [REFERRED TO]
M P STEEL CORPORATION VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
SURYACHAKRA POWER CORPORATION LIMITED VS. ELECTRICITY DEPARTMENT [REFERRED TO]
OIL & NATURAL GAS CORP. LTD. VS. GUJARAT ENERGY TRANSMISSION CORPORATION. LTD. & ORS. [REFERRED TO]

JUDGEMENT

(1.) By way of this writ petition, the petitioner has inter alia prayed for the following reliefs:-

(2.) The petitioner is aggrieved by Annexure P-3, which is an order passed by Central Government Industrial Tribunal-cumLabour Court, Chandigarh, dtd. 21/8/2023, in terms whereof an application filed by the petitioner for condonation of delay of 91 days in filing the appeal has been dismissed.

(3.) The facts necessary for the adjudication of this petition are as under:-

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SHASHI SHARMA Vs. EMPLOYEES PROVIDENT FUND ORGANIZATION

Referred Judgements :-

JUDGEMENT

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