LAWS(JHAR)-2022-6-180

THEIR WORKMAN-DHARAMBIR BELDAR Vs. EMPLOYERS IN RELATION TO THE MANAGEMENT OF BARORA AREA OF M/S BHARAT COKING COAL LTD

Decided On June 21, 2022

Their Workman-Dharambir Beldar Appellant

V/S

Employers In Relation To The Management Of Barora Area Of M/S Bharat Coking Coal Ltd Respondents

Referred Judgements :-

STATE OF J AND K AND OTHERS V. SAJAD AHMAD MIR [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
NEW DELHI MUNICIPAL COUNCIL VS. PAN SINGH [REFERRED TO]

JUDGEMENT

(1.) The instant Interlocutory Application has been filed for condonation of delay of 55 days in filing the instant appeal.

(2.) No counter affidavit to the Interlocutory Application has been filed on behalf of the respondent.

(3.) Heard the parties.

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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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