LAWS(BOM)-2010-4-20

MAHARASHTRA EMPLOYEES UNION Vs. M K METAL INDUSTRIES

Decided On April 23, 2010
MAHARASHTRA EMPLOYEES UNION Appellant
V/S
M.K. METAL INDUSTRIES Respondents

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Rule.

(3.) The learned advocate for the respondents waives service.