KIRLOSKAR OIL ENGINES LTD. Vs. SATISH DATTATRAYA GOSAVI

JUDGEMENT

(1.) AT the very outset, the learned Advocates submit that they have no objection if this Court hears these petitions.

(2.) BOTH these petitions were admitted by the orders dated 15.09.1994 and 20.10.1994. Interim relief in terms of prayer clause (F) was granted in the first petition which was preferred by the Management. As a consequence, the impugned judgment of the Industrial Court dated 10.08.1994 in Revision (ULP) No. 11/1992 has been stayed. Consequentially, the Workman has not been reinstated.

(3.) HAVING heard the learned Advocates appearing for the respective sides at length, I am not adverting to all of their submissions and contentions, since I am remanding Complaint (ULP) No. 71/1990 to the Second Labour Court at Ahmednagar.