H S T HEDGE Vs. PREMIER AUTOMOBILES LIMITED

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Shetty, Advocate waives service for respondents.

(2.) By consent, writ petition is heard finally at this stage.

(3.) The petitioner has filed this writ petition under Article 226 of the Constitution of India challenging the two orders passed by the Industrial Court, Mumbai on 7-12-99 whereby the said Court has ordered Complaint (U.L.P) No. 322 of 1992 and an Application (ID-A) No. 292 of 1992 to be transferred from Judge, 4th Labour Court, Mumbai to Judge 6th Labour Court, Mumbai.