BIDDLE SAWYER LTD Vs. CHEMICAL EMPLOYEES UNION

JUDGEMENT

(1.) HEARD the learned Advocates for the parties.

(2.) PERUSED the records.

(3.) THE petitioners challenge impugned order dated 17-9-1999, passed by the Industrial Court, Bombay in Complaint (ULP) No. 1267 of 1998. By the impugned order, the Industrial Court while rejecting the application of the petitioner for deletion of the name of the petitioner No. 2 from the proceedings, has allowed the application filed by the respondent for direction to the petitioners to produce the agreement between the petitioner No. 1 and the petitioner No. 2 relating to the sale of 100% equity share capital of the petitioner No. 1 in favour of the petitioner No. 2.