JALINDAR GANPAT LAWATE Vs. PRAVARA MEDICAL TRUST

JUDGEMENT

(1.) Heard learned Advocates for the respective parties.

(2.) Rule. By consent, Rule is made returnable forthwith and the petitions are heard finally. Both the petitions are taken up together for decision.

(3.) The question raised before me, in both the petitions is, as to "whether the Industrial Court can refuse to register a Revision (ULP) filed under Section 44 of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 -