SAHEBRAO KHEMAJI KALE Vs. PARAS AGRO ENGINEERING WORK

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith and heard finally by the consent of the parties.

(3.) The Petitioner/workman is aggrieved by the common judgment and order of the Industrial Court dated 21.08.2013 delivered in Revision ULP No.87/2007 filed by the Respondent/ Management and Revision ULP No.1/2008 filed by the Petitioner/ workman.