CHABADA PETROL PUMP Vs. SHAIKH HASAN SHAIKH HUSAIN

JUDGEMENT

(1.) - Rule. Rule made returnable and heard forth with by consent of the learned Counsel for the parties.

(2.) HEARD learned Counsel Mr. R. V. Ghuge for the petitioner and learned Counsel Mr. M. N. Deshmukh for the respondent sole.

(3.) THIS Petition challenges the impugned judgement and order passed in Misc. Reference (IDA) Restoration No. 1 of 2005 dated 4-4-2007 as well as the judgement and award, copy of which is at Exhibit 4, annexed with this Petition. At Exhibit 4 copy of the ex parte Award passed by the learned Judge, labour Court, Aurangabad in Reference (IDA)No. 36 of 1995 is annexed.