MALWA VANASPATI AND CHEMICAL CO LTD Vs. RAJENDRA
LAWS(SC)-2009-4-193
SUPREME COURT OF INDIA
Decided on
April 28,2009
MALWA VANASPATI AND CHEMICAL CO LTD
Appellant
VERSUS
RAJENDRA
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) Delay condoned.
(3.) On 11th of January, 2008, this Court passed the following order: Issue notice limited to question whether the respondent was entitled to full back wages or not. Issue notice also on the application for condonation of delay. ;
(2.) Delay condoned.
(3.) On 11th of January, 2008, this Court passed the following order:
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