PEPSICO INDIA HOLDINGS PRIVATE LIMITED Vs. WORKERS

JUDGEMENT

(1.) . The present petition is filed by Pepsico India Holdings Pvt. Ltd. and Pepsi Cola India Marketing Co. Ltd. - petitioners, challenging the order dated 7th March, 2000 passed by the Industrial Tribunal below Exh. 33 (Exh. 43) in Reference (IT) No. 232/1998, whereby the documents produced with Exh.33 at Serial Nos. 9, 10, 11, 12, 13, 15, 16 and 17 were ordered not to be taken on record and the application was rejected.

(2.) . Mr. Buch, learned Advocate appearing for the petitioner, submitted that the order below Exh. 33 was passed by the Honourable Industrial Tribunal mainly on the ground that the petitioners herein had objected to the application (Exh. 16) filed by the respondent-Union for impleading the workers of Clearing and Forwarding Agents as parties to the said Reference.

(3.) . The respondent-Union has filed Special Civil Application No. 12758 of 2000 challenging the order passed by the Industrial Tribunal dated 22/11/1999 below Exh. 16 in Reference (IT) No. 232/1998. The Union has also prayed for directing the Honourable Tribunal to implead Gujarat Cold Storage and Natvar Trading Company as parties to the Reference, being I.T. No. 232/1998.