INDIAN COMMERICAIL PILOTS ASSOCIATION Vs. AIR INDIA LTD

JUDGEMENT

(1.) V. On the issue, the arguments of learned counsel for parties were heard on 01.05.2012 and matter was notified for orders on 04.05.2012

(2.) ON the said date i.e. 04.05.2012, Mr.Darpan Wadhwa, learned counsel appeared and submitted that the petitioner had filed one CM No.3043/2012 for impleadment of ,,Indian Pilots Guild as respondentNo.3 and same may be allowed; before passing any order opportunity of hearing be given accordingly.

(3.) THE reliefs sought by the petitioners in the instant application are as under:-