MADHUKAR SHRIRANG SONWANE Vs. TATYARAO GANGARAM MULE

JUDGEMENT

(1.) The petitioners are personally present in the Court in pursuance to the order of this Court dated 03.05.2016. None appeared for the respondent on 03.05.2016. None appeared for the respondent today also.

(2.) Learned Advocate Mrs. Reddy has appeared on behalf of the petitioners in this matter. This petition was admitted on 17.06.2003. Interim relief was not granted.

(3.) I have heard the learned Advocate for the petitioners who has criticized the impugned judgment of the Labour Court dated 21.06.2000 by which the criminal complaint filed under Section 48(1) of the MRTU and PULP, Act 1971, has been allowed and the petitioners have been convicted with fine of Rs. 1000/ (Rupees One thousand) each. The petitioners are also aggrieved by the judgment of the Industrial Court dated 29.11.2002 vide which the appeal filed by the petitioners has been dismissed.