HALDYN GLASS LTD Vs. MAHARASHTRA GENERAL KAMGAR UNION

JUDGEMENT

(1.) By all these Review Petitions (Except Review Petition (L) No. 40 of 2014 in Writ Petition No. 1892 of 2008) the employer Haldyn Glass Pvt. Ltd. seeks review of judgment and order dated 20.02.2014, primarily on the following grounds, which according to Mr. Vaidya, the learned counsel appearing for the employer, constitute 'error apparent on face of record' :

(2.) The union has also filed Review Petition (L) No. 40 of 2014 in Writ Petition No. 1892 of 2008, on the following grounds, which according to Mr. Ganguli, the learned counsel appearing for the union / workmen, constitute 'error apparent on face of record' :

(3.) The merits of the rival, yet united attack upon the judgment and order under review dated 20.02.2014, now falls for determination of this Court.