HAWKINS COOKERS LTD Vs. STATE OF U P AND 3 OTHERS
LAWS(ALL)-2018-10-10
HIGH COURT OF ALLAHABAD
Decided on October 04,2018

HAWKINS COOKERS LTD Appellant
VERSUS
State Of U P And 3 Others Respondents

JUDGEMENT

Sunita Agarwal, J. - (1.) Heard Shri Sunil Kumar Tripathi learned counsel for the petitioner and Shri Bhupendra Nath Singh for the respondents in both the connected matters.
(2.) The two writ petitions arise out of the same controversy and hence have been heard and are being decided together by this common judgment.
(3.) M/S. Hawkins Cookers Ltd., is a Company incorporated under the Companies Act having three manufacturing units, out of which one unit is situated in Satharia Industrial Area, Satharia, Jaunpur. The said unit is registered under the Factories Act, 1948 and has got certified Standing Orders under the Industrial Employment (Standing Orders) Act, 1946.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.