CADILA PHARMACEUTICALS LTD. Vs. XYZ

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr.Rajeshkumar Mishra waives service of Rule on behalf of respondent.

(2.) With the consent of the parties, instead of deciding the application for vacating interim relief, filed under Sec. 226(3) of the Constitution of India, the matter was heard finally.

(3.) Being aggrieved with the order passed by the learned Assistant Labour Commissioner in IDR/2024/AHM/ 0665 dtd. 21/3/2024 by which dispute was referred to the learned Labour Court, present petitioner has filed the petition under Article 226 of the Constitution of India, 1950.