REGENT COMPUTRONICS PVT. LTD.

MODISTONE LTD. Appellant

V/S

DEPUTY COMMISSIONER OF LABOUR Respondents

Referred Judgements :-

INDL DEVT CORPN ORISSA LTD VS. R P F COMMR II [REFERRED TO]
GOWARI SPINNING MILLS P LTD VS. ASSISTANT PROVIDENT FUND COMMISSIONER SALEM [REFERRED TO]
RABINDRA NATH BANERJEE VS. CERTIFICATE OFFICER [REFERRED TO]
SEETHA VENKATESH MILLS LTD REP BY ITS MANAGING DIRECTOR OAA ANANTHAPANDMANABAN CHETTIAR VS. THASILDHAR AMBATTUR CHENNAI [REFERRED TO]
SARVA SHRAMIK SANGH VS. SWAN MILLS LTD [REFERRED TO]
SURYAKANT RAMCHANDRA MAHADIK VS. KHATAU MAKANJI SPINNING AND WEAVING MILLS LTD [REFERRED]

JUDGEMENT

(1.) RULE.

(2.) LEARNED counsel for the respondents waive service. By consent Rule taken up for final hearing.

(3.) THIS is a writ petition under Article 226 of the Constitution of India directed against an order dated March 5, 1999 passed by the Controlling Authority made under the Payment of Gratuity Act, 1972 and also the appellate order dated May 11, 1999 passed by the appellate authority under the said Act hereinafter referred to as the Act.

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MODISTONE LTD Vs. DEPUTY COMMISSIONER OF LABOUR

Referred Judgements :-

JUDGEMENT

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