INDIAN EXPRESS (P) LTD Vs. DINESH RANE

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the learned Counsel appearing for the parties, the Petition is taken up for final hearing and disposal.

(2.) The Petitioners have filed this Petition challenging the Order, dtd. 19/9/2022 passed by the Industrial Court, Thane on Application at Exhibit U-2 filed by the Respondents in Complaint (ULP) No.160 of 2022. By the impugned order, the Industrial Court has restrained the Petitioners from terminating the services of Respondents without following due process of law and has further directed that in the event of their transfer, seven days' time be granted to them before giving effect to the order of transfer so as to enable them to challenge the transfer order.

(3.) I have heard Mr. Khambata, the learned Senior Advocate appearing for the Petitioners and Ms. Singh, the learned Senior Advocate appearing for the Respondents.