In Judgment Text:
- as Adjudication Case No. 62 of 1993 before
Labour Court ,Meerut . On receipt of the summons, the parties filed
In Judgment Text:
- Section 4K of the U. P. Industrial Disputes Act, referred the matter for adjudication to the
Labour Court -
Meerut .
In Judgment Text:
Court Meerut and was registered as Adjudication Case No. 202 of 1985.- an industrial dispute which was referred to under Section 4-K of the U. P. Industrial Dispute Act to the
Labour
J
J
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