MOTEL DEVINE INTERNATIONAL Vs. DHAN BAHADUR AND OTHERS

JUDGEMENT

(1.) Mr. Pradeep Kumar Chauhan, Advocate appeared for private respondent and has filed his power. Same are taken on record and be kept in respective files.

(2.) Parties in all the petitions, except respondent no.1 are same. Controversy involved in all the petitions is same, therefore, all the petitions have been consolidated and are being decided by a common judgment. Writ Petition No. 1852 of 2012 (M/S) shall be the leading case.

(3.) These petitions have been filed by the petitioner for setting-aside the entire proceedings initiated under Section 33-C (2) of the Industrial Dispute Act, 1947 (hereinafter referred as to the Act), pending before the Presiding Officer, Labour Court, Roshnabad, Haridwar/ respondent no.2.