CADBURY INDIA LTD Vs. V B SAVE

JUDGEMENT

(1.) RULE in both Writ Petitions, returnable forthwith. Mr. Kochar, appearing for the 1st Respondent in Writ Petition No. 5946 of 1995, waives service on behalf off the 1st Respondent workman. Mr. Pavaskar, appearing for the 1st Respondent in Writ Petition No. 677 of 1996, waives service on behalf of the 1st Respondent employer. 2nd Respondent in both the Writ Petitions need not be served, being formal party.

(2.) BY consent, Rule in both the Writ Petitions is called out and heard finally.

(3.) THESE two Writ Petitions are cross writ Petitions impugning the same Award (Part II) of the 2nd Labour Court, Thane, dated 30th August 1995 made in Reference (IDA) No. 24 of 1988.