UNITED MINE WORKERS UNION Vs. SESA RESOURCES LIMITED

JUDGEMENT

(1.) Heard Mr. Shivraj Gaonkar for the Petitioner, Mr. M. Bandodkar appearing with Mr. P. Bandodkar for Respondent No.1 and Mr. Pravin Faldessai for Respondent Nos. 2 and 3.

(2.) Respondents waive service.

(3.) Rule. Rule made returnable forthwith. By consent of the parties, petition is finally disposed of.