REGENT COMPUTRONICS PVT. LTD.

TATA HYDRO ELECTRIC POWER SUPPLY COMPANY LIMITED Appellant

V/S

TATA HYDRO COMPANIES EMPLOYEES UNION Respondents

Referred Judgements :-

AD SHASTRI V. SD PATIL [REFERRED TO]
CRESC ENT DYES AND CHEMICALS LTD V. RAM NARESH TRIPATHI [REFERRED TO]
HINDUSTAN LEVER LIMITED V. ASHOK VISHNU KATE [REFERRED TO]
PARADIP PORT TRUST PARADIP MANAGEMENT OF KEONJHAR CENTRAL CO OPERATIVE BANK LIMITED VS. THEIR WORKMEN:THEIR WORKMEN [REFERRED TO]
U P STATE ELECTRICITY BOARD VS. HARI SHANKAR JAIN [REFERRED TO]
SHRAMIK UTTARSH SABHA VS. RAYMOND WOOLLEN MILLS LTD [REFERRED TO]

JUDGEMENT

(1.) RULE.

(2.) LEARNED Counsel for the respondents waive service. By consent made returnable and heard forthwith.

(3.) THE petitioners herein had objected to the workmen respondent being represented by their legal advisor who is a practising advocate in a pending domestic enquiry.

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TATA HYDRO ELECTRIC POWER SUPPLY COMPANY LIMITED Vs. TATA HYDRO COMPANIES EMPLOYEES UNION

Referred Judgements :-

JUDGEMENT

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