MAHARASHTRA STATE CO OPERATIVE COTTON GROWERS MARKETING FEDERATION LIMITED Vs. MAHARASHTRA STATE CO OPERATIVE COTTON GROWERS MARKETING FEDERATION EMPLOYEES UNION

JUDGEMENT

(1.) THE Maharashtra State Co-operative Cotton Growers Marketing Federation Limited (hereinafter referred to as "cotton Federation"), has come up in appeal before the Bench of this Court, complaining about the decision of the Single Judge rendered on 18-12-1991, in Writ Petition No. 2749 of 90.

(2.) THE writ petition assailed the order passed by the Industrial Court on 14-9-1990, which upheld the plea of the Union about unfair labour practice in respect of the specified items as indicated therein.

(3.) THE facts leading to the appeal may be recounted.