PHILIPS INDIA Vs. KISHOR S. LAD

JUDGEMENT

(1.) Heard learned counsel for the rival parties. Perused petition.

(2.) THIS petition is directed against the order dated 15th February, 2006 to the ex -tent it rejects an application moved by the petitioner marked as Exh.C -9 in Reference (IDA) No. 30 of 2005 in the proceedings before the Industrial Tribunal, Mumbai.

(3.) THE review of the order dated 15th February, 2006 sought by the petitioner by filing application (Exh.C -11) also came to be rejected by the Industrial Tribunal by sub - sequent order dated 3rd March, 2006 for the reasons recorded therein.