ORIENT ABRASIVE LTD. Vs. COMMISSIONER OF LABOUR

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) Mr. AGP has placed on record the communication dated 27.10.2021 received from the office of the Labour Commissioner, Gujarat State, Gandhinagar, by which the Reference is made to the Industrial Tribunal Jamnagar under Section 25-O(5) of the Industrial Disputes Act, 1947.

(3.) However, learned senior advocate for the petitioner is requesting that all the contentions raised in the application for the permission for closure may be kept open. He has also submitted that in view of the representation, the contentions of deemed permission may also be kept open.