CIMCO BIRLA LTD Vs. ROWENA LEWIS

JUDGEMENT

(1.) Heard Mr. Ashok D. Shetty, the learned counsel appearing for the appellant and Mr. S.C. Naidu, the learned counsel appearing for the respondent.

(2.) The appellant challenges the order passed by the learned Single Judge dated June 15, 2009 thereby dismissing the petition filed by the present appellant challenging the order passed by the learned Industrial Court, Mumbai dated April 16,2007.

(3.) The learned counsel appearing for the appellant submits that the learned Industrial Court has erred in rejecting the application filed by the present appellant for grant of permission to amend the written statement and subsequently allowing the complaint. He further submitted that the learned Single Judge has also erred in rejecting the petition.