RALCHEM LIMITED Vs. AJIT BALAKRISHNA KADU

JUDGEMENT

(1.) Heard learned advocate Mr. H.M. Thakker for petitioner - company, learned advocate Mr. M.S.Mansuri for respondent No. 1 on behalf 4 workmen and learned AGP Mr. A.L.Sharma for respondent No. 2.

(2.) In present petition, petitioner has challenged order of reference passed by Assistant Commissioner of Labour, Bharuch while exercising power under Section 10(1)(c) of I.D.Act,1947, dated 31.7.2003.

(3.) Affidavit-in-reply is filed by one Shri Ajit Balkrishnan Kadu, who is respondent (Page-38 to 43).