LAWS(BOM)-2013-12-185

MAYUR CASTING Vs. GANESH RAMBHAU BHARAMBE

Decided On December 19, 2013
Mayur Casting through its Proprietor Appellant
V/S
Ganesh Rambhau Bharambe Respondents

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard with the consent of learned counsel for both the parties.

(2.) Writ Petition No.4769 Of 2013 is filed by Petitioner - Mayur Casting challenging the Judgment and Order 19th January, 2013 passed by the learned Judge, Labour Court, Aurangabad, in Complaint (ULP) No.100 Of 2007 and Judgment and Order dated 18th April, 2013 passed by the Member, Industrial Court, Aurangabad, in Revision (ULP) No.8 Of 2013.

(3.) Writ Petition No.5836 Of 2013 is filed by Petitioner - Ganesh Bharambe challenging the Judgment and Order 18th April, 2013 passed by the Member, Industrial Court, Aurangabad, in Revision (ULP) No.8 Of 2013 and seeking confirmation of Judgment and Order 19th January, 2013 passed by the learned Judge, Labour Court, Aurangabad, in Complaint (ULP) No.100 Of 2007.