DEW NATH TIWARI & ORS Vs. UNION OF INDIA & ORS
LAWS(CAL)-2019-4-91
HIGH COURT OF CALCUTTA
Decided on April 30,2019

DEW NATH TIWARI And ORS Appellant
VERSUS
Union of India And Ors Respondents

JUDGEMENT

Samapti Chatterjee - (1.) Let affidavit of service and supplementary affidavit filed by the petitioners in Court today be kept on record.
(2.) Despite service of notice no one appears on behalf of the respondents. No adjournment is sought for.
(3.) The petitioners' case is that the petitioners have been working as security staff under the contractor.;


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