REGENT COMPUTRONICS PVT. LTD.

INDO COUNT INDUSTRIES LTD. Appellant

V/S

GENERAL SECRETARY Respondents

Referred Judgements :-

CROWN ALUMINIUM WORKS VS. THEIR WORKMEN [REFERRED TO]
EXPRESS NEWSPAPER PRIVATE LTD VS. UNION OF INDIA [REFERRED TO]
LIPTON LIMITED VS. THEIR EMPLOYEES [REFERRED TO]
HINDUSTAN TIMES LIMITED NEW DELHI VS. THEIR WORKMEN [REFERRED TO]
UNIGHEM LABORATORIES LIMITED VS. WORKMEN [REFERRED TO]
SILK AND ART SILK MILLS ASSOCIATION LIMITED BOMBAY SILK MILLS LIMITED VS. MILL MAZDOOR SABHA:MILK MAZDOOR SABHA [REFERRED TO]
SHIVRAJ FINE ARTS LITHO WORKS VASANT FINE ARTS LITHO WORKS SHAKTI OFFSET WORKS NAGPUR VS. STATE INDUSTRIAL COURT NAGPURS:STATE INDUSTRIAL COURT NAGPURS:STATE INDUSTRIAL COURT NAGPUR [REFERRED TO]
A K BINDAL VS. UNION OF INDIA [REFERRED TO]
PUNJAB STATE CO-OPERATIVE MILK PRODUCERS FEDERATION LIMITED VS. BALBIR KUMAR WALIA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned Counsel for the parties, heard finally.

(2.) By this Petition under Article 227 of the Constitution of India, the petitioner takes exception to an order on an application for interim relief (Exhibit-U-6) in Reference (IC) No. 07 of 2020, passed by the learned Member Industrial Court at Kolhapur dtd. 20/7/2022, whereby the petitioner has been directed to give 10% rise in the salary per month to each employee in every category of employees from the date of the application till the disposal of the Reference.

(3.) Shorn of unnecessary details, the background facts can be stated as under:-

Click here to view full judgment.

INDO COUNT INDUSTRIES LTD. Vs. GENERAL SECRETARY

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address