MUNICIPAL COUNCIL PULGAON Vs. SULOCHANA

JUDGEMENT

(1.) BY consent rule is made in the main Writ Petition, returnable forthwith.

(2.) THE impugned order challenges an order dtd.4.4.2001 passed by Industrial Court, Nagpur dismissing the application (Exh.2) preferred by the revisional applicant i.e. present petitioner Municipal Council, Pulgaon . Both parties informed me that they are ready and willing to go for hearing of the main revision No.198 of 2000 before the Industrial Court , Nagpur .

(3.) RULE is made absolute, in the aforesaid terms and petition stands finally disposed of. Petition allowed.