GENERAL KAMGAR UNION Vs. MUMBAI MAZDOOR SABHA

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) Rule. Mr. S. K. Talsania, Senior Counsel waives service for Respondent No. 2 and Mr. Gautam Yadav waives service for Respondent No. 1. By consent, Rule made returnable forthwith and heard finally.

(3.) This Petition takes exception to the judgment and order passed by the Industrial Court, Maharashtra, Mumbai, dated 1st February, 2012 on Application (MRTU) No. 20 of 2010. The said application was filed by the Petitioner to cancel the recognition of Respondent No. 1 union i.e. Maharashtra Mazdoor Sabha in the non applicant No. 2 firm M/s. Kanga and Company, forthwith.