MESCO AIRLINES LTD Vs. ABHAY MAHESHWARI

JUDGEMENT

(1.) Rule.

(2.) By consent, rule is made returnable forthwith. Heard counsel for the parties.

(3.) By this petition, petitioner challenges the judgement and order dated 6th September 2005 passed by the Labour Court Mumbai dismissing the petitioners preliminary objection about its jurisdiction to entertain and try the dispute.