BEST WORKERS UNION Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This Petition is directed against an order dated 10 th December, 2020, passed by the learned Member, Industrial Court, Mumbai, on an application for interim relief in complaint (ULP) No. 136 of 2020.

(3.) By the said application, the petitioner-complainant sought to restrain the respondents from issuing work order as per tender notice dated 30 th July, 2020, published for hiring of buses on wet lease basis and also from floating any tender for hiring buses on wet lease basis in future till such time the respondents maintained the bus fleet of 3337 phase.