REGENT COMPUTRONICS PVT. LTD.

Leelawati Devi Appellant

V/S

BHARAT COKING COAL LTD Respondents

Referred Judgements :-

BHARAT COKING COAL LTD. AND ORS. VS. SHYAM KISHORE SINGH [REFERRED TO]
UNION OF INDIA VS. HARNAM SINGH [REFERRED TO]
SECRETARY AND COMMISSIONER HOME DEPARTMENT VS. R KIRUBAKARAN [REFERRED TO]
STATE OF TAMIL NADU VS. TV VENUGOPALAN [REFERRED TO]
STATE OF UTTARANCHAL VS. PITAMBER DUTT SEMWAL [REFERRED TO]
U P MADHYAMIK SHIKSHA PARISHAD VS. RAJ KUMAR AGNIHOTRI [REFERRED TO]
STATE OF MAHARASHTRA VS. GORAKHNATH SITARAM KAMBLE [REFERRED TO]
STATE OF M P VS. PREMLAL SHRIVAS [REFERRED TO]
MD NIZAMUDDIN VS. BHARAT COKING COAL LIMITED AND ORS [REFERRED TO]

JUDGEMENT

(1.) In view of outbreak of COVID-19 pandemic, case has been taken up through Video Conferencing. Concerned lawyers have no objection with regard to the proceeding, which has been held through Video Conferencing today at 11:30 A.M. onward. They have no complaint in respect to the audio and video clarity and quality.

(2.) Heard the parties.

(3.) Mr. Anurag Kumar, learned counsel appears on behalf of the petitioner while Mr. Indrajit Sinha, learned counsel assisted by Mr. Vipul Poddar, learned counsel appears for the respondent-BCCL.

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LEELAWATI DEVI Vs. BHARAT COKING COAL LTD

Referred Judgements :-

JUDGEMENT

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