DGP WINDSOR INDIA LIMITED Vs. KWIL KAMDAR ASSOCIATION

JUDGEMENT

(1.) Since common issue is involved in all these four petitions and since they are heard together, the same are being disposed of by this common judgment and order.

(2.) Special Civil Application No.12678 of 2009 is filed by the petitioner Company praying for quashing and setting aside the impugned order dated 20.05.2009 at Annexure A to the petition passed by the Industrial Tribunal, Ahmedabad in so far as it relates to applications Exh.20 in Reference (IT) No. 286 of 2002, Exh.18 in Reference (IT) No.73 of 2004 and Exh.13 in Reference (IT) No.29 of 2005 and further requesting to allow those applications filed by the petitioner before the Industrial Tribunal for withdrawal of references as requested in those applications.

(3.) This Court has heard the main petition i.e. Special Civil Application No.12678 of 2009 for admission hearing on 01.04.2010 and after hearing the parties and recording the statement made by Mr. R. P. Mankad, learned Advocate who appears on caveat on behalf of the respondent Union that the respondent Union would not proceed with the other Reference Nos.73 of 2004, 29 of 2005 and 286 of 2002 pending before the Industrial Tribunal, Ahmedabad, adjourned the matter on 22.06.2010.