MANAGING DIRECTOR Vs. MEGHJIBHAI MOHANBHAI SAGAR

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India and under the provisions of Industrial Disputes Act and Rules made thereunder and also challenging the order passed below application u/s.33(C)(2) of the Industrial Disputes Act by the Labour Court, Amreli in Recovery Application no. 111 of 1999 inter alia praying as under:

(2.) The case of the petitioner is that the petitioner is a cooperative bank doing banking business on small scale and has been established and running under the provisions of the Bombay Industrial Relations Act, 1946.

(3.) Heard Mr. Vasavda, learned advocate for the petitioner and Mrs. Nasrin N. Shaikh, learned advocate for the respondent no.1.