SATISH ARJUN SURVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Returnable forthwith by consent. Service on respondent No. 7 dispensed with. Union of India served.

(2.) PETITIONERS pray for direction to the state Government, Collector Mumbai as well as Registrar, Industrial Court to take appropriate steps to recover amounts under Recovery Certificates issued in their favour.

(3.) THE Recovery Certificates are issued under Section 33-C (l) of the Industrial disputes Act, 1947 which reads as under: