NARENDRA KUMAR Vs. REGIONAL MANAGER PUNJAB NATIONAL BANK
LAWS(SC)-2009-5-119
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on May 13,2009

SH NARENDRA KUMAR Appellant
VERSUS
REGIONAL MANAGER PUNJAB NATIONAL BANK Respondents

JUDGEMENT

H.L. Dattu, J. - (1.) Delay condoned.
(2.) Leave granted and heard counsel for the parties insofar as the award of back wages is concerned.
(3.) This is an appeal by Special Leave against the judgment and order dated 23.5.2008 of the Delhi High Court in W.P. (C) No. 3941 of 2008.;


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