REGENT COMPUTRONICS PVT. LTD.

KAMALA MILLS LIMITED Appellant

V/S

Dilip Kumar G. Damani Respondents

Referred Judgements :-

STATE OF BANK OF INDIA V. RAM CHANDRA DUBEY AND ORS. [REFERRED TO]
S.A. SHAIKH V. UNION OF INDIA AND ORS. [REFERRED TO]
BOMBAY GAS CO LIMITED VS. GOPAL BHIVA [REFERRED TO]
MANAGEMENT OF STATE BANK OF HYDERABAD VS. VASUDEV ANANT BHIDE [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. WORKMEN [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. GANESH RAZAK [REFERRED TO]
CHIEF SUPERINTENDENT GOVERNMENT LIVESTOCK FARM HISSAR VS. RAMESH KUMAR [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. BIRENDRA BHANDARI [REFERRED TO]
HAMDARD WAKF LABORATORIES VS. DEPUTY LABOUR COMMR [REFERRED TO]
P K PORWAL VS. LABOUR COURT NAGPUR [REFERRED TO]
UNION OF INDIA VS. P S PANSORA [REFERRED TO]
KRISHANA GANAPAT KASAR VS. INDIA UNITED MILLS NO 2 [REFERRED TO]

JUDGEMENT

(1.) These two petitions concern order dated 21.10.2010 passed by the 1st Labour Court at Mumbai in Application (IDA) No. 64 of 2008, in purported exercise of powers conferred by Section 33-C(2) of the Industrial Disputes Act, 1947 (said Act). The order dated 21.10.2010 shall hereinafter referred to as the impugned order. So also for the sake of convenience, the Kamala Mills Limited-employer shall hereinafter be referred to as the 'Petitioner' and Respondent Nos.1 to 15-employees, shall, unless they context requires otherwise, be collectively referred to as the 'Respondents'.

(2.) The brief circumstances in which the impugned order came to be made are as follows:-

(3.) By the impugned order, the Labour Court has directed the Petitioner:

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KAMALA MILLS LIMITED Vs. DILIP KUMAR G. DAMANI

Referred Judgements :-

JUDGEMENT

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