SANDOZ PRIVATE LIMITED Vs. BHARTIYA KAMGAR KARMACHARI

JUDGEMENT

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

(2.) This petition assails the legality, propriety and correctness of an order dtd. 16/6/2020 passed by the learned Member, Industrial Court at Thane on an application for interim relief (Exhibit-U2) in Complaint (ULP) No.156 of 2018 whereby the application came to be allowed by directing the following interim working arrangement till the disposal of the application:

(3.) The background facts leading to this petition can be stated, in brief, as under: