RAMESHBHAI DUNGARBHAI PATEL Vs. MAFATLAL INDUSTRIES LTD

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) THE petitioner has challenged the order passed by the Labour Court, Navsari dated september 24, 2004 allowing the application exhibit 13 in T. Application No. 1/2002 of respondent Mill-Company for postponing the proceedings of T-Application No. 1/2002 in view of the proceedings pending before the board for Industrial and Financial reconstruction (hereinafter referred to as 'bifr' for short) and order dated May 6, 2006 passed by the Industrial Court, Surat in revision Application No. (I. C) No. 25/2004, wherein, the aforesaid order was assailed by the workman and which had been rejected by the industrial Court confirming the order dated september 24, 2004.

(3.) FACTS in brief deserve to be set out as under: