MAHATMA GANDHI MEMORIAL HOSPITAL Vs. SEEMA AKSHAY JULKA

JUDGEMENT

(1.) Heard learned Counsel for the parties. Rule. Rules made returnable forthwith. By consent of both the parties, matter is taken on board for final hearing.

(2.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner-original respondent challenges the order dated 5.2.2014 passed by the Industrial Court, Mumbai below Exhibit U-2 in Complaint (ULP) No. 2 of 2014 staying the operation and implementation of Memorandum bearing No. MGM/NE/2013/2927 dated 25.11.2013 till the hearing and final disposal of the complaint.

(3.) The few facts of the matter are as under: