BENNETT COLEMAN COMPANY LIMITED Vs. MUMBAI MAZDOOR SABHA

JUDGEMENT

(1.) BY Writ Petition No. 1079 of 1994, the petitioners seek to impugned order dated 17th February, 1994 passed by the Industrial Court in application for interim relief made by the complainant in Complaint (U. L. P.) No. 1260 of 1993.

(2.) BY Writ Petition No. 1090 of 1994, the petitioners seek to impugned order dated 21st February, 1994 passed by the Industrial Court in application for interim relief made by the complainant in Complaint (U. L. P.) No. 1261 of 1993.

(3.) BOTH the above referred petitions are inter-connected and are heard together. At the hearing of the petitions for consideration of admission thereof, I had made it clear to the learned Counsel on both sides that the Court shall endevour to dispose of both the petitions finally as far as possible. The learned Counsel on both sides were thus invited by the Court to argue the petitions in detail.