REGENT COMPUTRONICS PVT. LTD.

KARNATAKA STATE ROAD TRANSPORT CORPORATION Appellant

V/S

LAKSHMIDEVAMMA Respondents

Referred Judgements :-

DEVENDRA PRATAP NARAIN RAI SHARMA VS. STATE OF UTTAR PRADESH [REFERRED]
MANAGEMENT OF RITZ THEATRE PRIVATE LIMITED DELHI VS. ITS WORKMEN [REFERRED]
WORKMEN OF THE MOTIPUR SUGAR FACTORY PRIVATE LIMITED VS. MOTIPUR SUGAR FACTORY PRIVATE LIMITED [REFERRED]
DELHI CLOTH AND GENERAL MILLS COMPANY LIMITED VS. LUDH BUDH SINGH [REFERRED]
WORKMEN OF FIRESTONE TYRE RUBBER CO OF INDIA PRIVATE LIMITED DR GENERAL MANAGER LARSEN AND TOUBRO LIMITED MANAGER LARSEN AND TOUBRO LIMITED BOMBAY GODFREY PHILLIPS INDIA LIMITED VS. MANAGEMENT:SHEIKH ISMAIL MOHAMED:K P GANGHARE:MANIK VASUDEO [REFERRED]
COOPER ENGINEERING LIMITED VS. P P MUNDHE [REFERRED]
SHANKAR CHAKRAVARTI VS. BRITANNIA BISCUIT COMPANY LIMITED [REFERRED]
SHAMBHU NATH GOYAL VS. BANK OF BARODA [REFERRED]
RAJENDRA JHA VS. PRESIDING OFFICER LABOUR COURT BOKARO STEEL CITY DISTRICT DHANBAD [REFERRED]
BHARAT SUGAR MILLS LIMITED VS. JAI SINGH [REFERRED]

JUDGEMENT

(1.) This appeal is referred to a Bench of five Judges based on the following order made by a Bench of two Judges of this Court :

(2.) It is seen from the above order that the learned Counsel appearing for the respondents had contended that there is no conflict between the two judgments referred to in the said order. However, the Bench thought otherwise. Since, it is again contended now before us on behalf of the respondents that there is no conflict between the said judgments, we will first examine that aspect of the case.

(3.) In Shambhu Nath Goyal v. Bank of Baroda, 1983 (4) SCC 491 : 1984 (1) SCR 85, the Court held :

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KARNATAKA STATE ROAD TRANSPORT CORPN Vs. LAKSHMIDEVAMMA

Referred Judgements :-

JUDGEMENT

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