(1.) R. M. LODHA, J. The first respondent Hindustan Lever employees Union (for short 'the Union') filed a complaint of unfair labour practice against the appellant (for short 'the employer') under Item 9 of Schedule IV of the Maharashtra recognition of Trade Unions and Prevention of unfair Labour Practices Act, 1971 (for short 'act of 1971' ). The complaint was resisted by the employer. The Industrial Court, Bombay after recording the evidence and hearing the parties allowed the complaint vide its order dated January 5, 1995. The operative order reads thus:
(2.) UPSET by the order of the Industrial court, the employer filed writ petition which came to be dismissed by the learned single judge vide his judgment dated December 3/4 1998. The employer has come up in appeal.
(3.) THE learned senior counsel for the employer and the union argued the matter extensively. They took us through pleadings, the evidence, the judgment of the Industrial court, the judgment of the learned single Judge and also the large number of authorities. Collectively they consumed more than 10 hours of Court time. Was it necessary? We leave it to the learned senior counsel to ponder.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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