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Shyama Power India Limited Vs Haryana Vidyut Prasaran Nigam Limited
Decision:
Allowed
07-07-2022
.... ondent, but rather seeking a reversal of the LDs deducted by the Respondent. Mere communication of rejecting a belated request for EOT does not in any manner alter, change, add or less from the payments already conducted in March 2013. Hence, the Claimant’s knowledge of the LD deduction, which i ...
Delhi High Court
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