NITREX CHEMICALS INDIA LTD Vs. KANUBHAI RANCHODBHAI PATEL

JUDGEMENT

(1.) Heard Mr.Dipak Dave,learned Counsel for the petitioners and respective learned AGPS for the Respondent No.4.

(2.) Challenge in these Petitions under Article 226 of the Constitution Of India, are the Orders passed below Applications,Exh.36 and Exh 37 by the Labour Court at Valsad in (LCV) No.505 of 2003 and allied references. The orders are dtd. 20/10/2021 and 6/4/2022 respectively.

(3.) Facts in brief are that the petitioner Company, a Public Limited Company is a transferee company of the Respondent No.2, I.C.I. Ltd.