REGENT COMPUTRONICS PVT. LTD.

Machindra Chandrabhan Dange Appellant

V/S

Siddhi Cnc Private Limited Respondents

Referred Judgements :-

BHARAT FORGE COMPANY LIMITED VS. A B ZODGE [REFERRED TO]
ASHWINKUMAR K PATEL VS. UPENDERA J PATEL [REFERRED TO]
CRICKET CLUB OF INDIA BOMBAY VS. D R SHYAM [REFERRED TO]
GANGAGAR VS. MALKARJUN [REFERRED TO]

JUDGEMENT

(1.) Heard learned Advocates for the respective parties.

(2.) Rule. By consent, Rule is made returnable forthwith and the petition is taken up for final hearing.

(3.) Question raised before me is, "Whether it is expected of the Industrial Court to remand matters to the Labour Court, as a matter of routine course -

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MACHINDRA CHANDRABHAN DANGE Vs. SIDDHI CNC PRIVATE LIMITED

Referred Judgements :-

JUDGEMENT

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