GLINDIA LIMITED Vs. C. GUPTA AND ANR.

JUDGEMENT

(1.) (Oral) - This writ petition under Art. 227 of the Constitution of India seeks to challenge the order passed by the First Labour Court dated 8th Sept. 1987 rejecting the petitioner's application for amendment of the written statement.

(2.) The facts giving rise to this petition briefly are as follows:

(3.) At this stage, it may be mentioned that the evidence is being recorded by the Labour Court with regard to the issues framed by the Labour Court save and except the issues which are covered by the amendment application.