KESHAV H. GHOLVE AND ANR. ETC. Vs. M/S THERMAX LTD. AND ETC.
LAWS(SC)-2016-8-142
SUPREME COURT OF INDIA
Decided on August 23,2016

Keshav H. Gholve And Anr. Etc. Appellant
VERSUS
M/S Thermax Ltd. And Etc. Respondents

JUDGEMENT

KURIAN,J. - (1.) Leave granted.
(2.) The appellants are aggrieved since they are not permitted to be represented by a lawyer in the domestic enquiry.
(3.) It is now a settled position that unless management engages a law man, the delinquent workman is not entitled to engage a law man.;


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