PATHAN MEHBUBKHAN AKBARKHAN Vs. AHMEDABAD MUNICIPAL TRANSPORT

JUDGEMENT

(1.) Heard Mr.Pandya, learned advocate for the petitioner and Mr.Munshaw,learned advocate for the respondent.

(2.) In present petition, the petitioner has prayed, inter alia, that:

(3.) The petitioner has taken out present petition against an interlocutory order passed by the learned Industrial Tribunal whereby the learned Tribunal rejected the application for interim relief during pendency of the complaint filed by the workman (present petitioner) under Section 33A of the Industrial Disputes Act, 1947.