PREMIUM TRANSMISSION PVT. LIMITED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) By this petition, the petitioner Management has put forth prayer clauses (b), (c) and (d) as under:-

(3.) After having heard the extensive submissions of the learned advocates for the Management and the Union and the learned AGP on behalf of the office of the Deputy Commissioner of Labour and the Assistant Commissioner of Labour, the learned advocates expressed a desire of tendering their written notes of submissions.