(1.) Heard learned Counsel for the parties.
(2.) By consent matter is taken for final hearing at the stage of admission itself.
(3.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner - original applicant challenges the order dated 6th March, 2012 passed by the learned Judge, First Labour Court, Thane below Exhibit U2 in Complaint (ULP) No. 23 of 2012 rejecting the petitioner's Application for interim reliefs under section 30(2) of the MRTU and PULP Act 1971 and the Judgment dated 31st January, 2013 passed by the learned Member, Industrial Court at Thane in Revision Application (ULP) No. 33 of 2012 confirming the order of First Labour Court, Thane.