LAWS(JHAR)-2022-1-96

SOBHAN RAM Vs. COAL INDIA LIMITED

Decided On January 10, 2022

Sobhan Ram Appellant

V/S

COAL INDIA LIMITED Respondents

Referred Judgements :-

RANCHHODJI CHATURJI THAKORE VS. SUPERINTENDENT ENGINEER GUJARAT ELECTRICITY BOARD HIMMATNAGAR GUJARAT [REFERRED TO]
BANSHI DHAR VS. STATE OF RAJASTHAN [REFERRED TO]
BASANTI PRASAD VS. CHAIRMAN BIHAR SCHOOL EXAMINATION BOARD [REFERRED TO]
DEEPALI GUNDU SURWASE VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAYA [REFERRED TO]
Binod Kumar Singh VS. Coal India Ltd. [REFERRED TO]
MANAGEMENT OF REGIONAL CHIEF ENGINEER P H E D RANCHI VS. THEIR WORKMEN REP BY DISTRICT SECRETARY [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Rajendra Krishna, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Amit Kumar Das, learned counsel appearing on behalf of the respondent-C.C.L.

(3.) Nobody appears on behalf of the respondent- C.M.P.F.

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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