Heard Mr. Y. Suryanarayana, Learned Counsel for the Petitioner and Mr. S. Nagesh Reddy and Me/G. Bhupesh, Learned Counsel for the Respondent. The case posted to 20.03.2018.
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G.s.p Veera Reddy And Another v. Siva Shankar Estates Pvt. Ltd. And Others
G.s.p Veera Reddy And Another v. Siva Shankar Estates Pvt. Ltd. And Others
(National Company Law Tribunal)
C.P. No. 02/397/HDB/2016 | 23-02-2018
Advocate List
Bench
- Rajeswara Rao Vittanala, Member (Judicial)
- Ravi kumar Duraisamy, Member (Technical))
Eq Citations
- LQ/NCLT/2018/6265
Head Note
Service Law — Probation — Probationary period — Extension of — Held, extension of probationary period is not a punishment — Hence, it cannot be imposed without giving an opportunity of hearing to the concerned employee
