REGENT COMPUTRONICS PVT. LTD.

SITARAM SINGH Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

CLARKS AND DEPOT 0ASHLERS OF THE CALCUTTA TRAMWAYS CO LIMITED VS. CALCUTTA TRAM WAYS COMPANY LIMITED [REFERRED TO]
HINDUSTAN TIMES LIMITED NEW DELHI VS. THEIR WORKMEN [REFERRED TO]
BENGAL CHEMICAL AND PHARMACEUTICAL WORKS LIMITED VS. ITS WORKMEN [REFERRED TO]
MANAGEMENT OF SHRI CHALTHAN VIBHAG KHAND UDYOO SAHAKARJ MANDLI LIMITED MANAGEMENT OF KHEDUT SAHAKARI KHAND UDYOG MANDLI LIMITED BARDOLI TALUKA KHAND KAMDAR UNION VS. G S BAROT MEMBER INDUSTRIAL COURT:ITS WORKMEN:SHRI MANDHI VIBHAG KHAND UDYOG SAHAKARI MANDLI LTD [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
INDIAN SERVICES LEAGUE VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. P N MENON [REFERRED TO]
STATE OF RAJASTHAN VS. AMRIT LAL GANDHI [REFERRED TO]
HARI RAM GUPTA DEAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
T N ELECTRICITY BOARD VS. R VEERASAMY [REFERRED TO]
STATE OF PUNJAB VS. AMAR NATH GOYAL [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Mrigank Mauli, learned Senior Counsel assisted by Mr. Prince Kumar Mishra, learned Counsel appearing on behalf of the petitioner and Mr. Prabhakar Jha, learned GP-27 appearing on behalf of the State. Re: I.A. No. 9233 of 2018

(2.) An Interlocutory Application No. 9233 of 2018 has been filed for amending the relief(s) sought thereto and adding the following relief hereunder:-

(3.) For the reasons stated in the application and the affidavit, the prayer for amending the relief is allowed.

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SITARAM SINGH Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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