MAHARASHTRA GENERAL KAMGAR UNION Vs. SOLID CONTAINERS LIMITED

JUDGEMENT

(1.) By consent of the parties, the impugned order dated June 23, 1995 of the High Court passed on L. P. A. No. 12 of 1991 in Writ petition No. 252 of 1990 as well as the orders passed by the Courts below i. e. by the Industrial Court and by the learned single Judge of the High Court in W. P. No. 252 of 1990 are set aside. B. The proceedings are closed subject to the following directions by consent of the parties:

(2.) No costs.