MAHINDRA AND MAHINDRA Vs. SURYABAHN AVHAD

JUDGEMENT

(1.) Rule. Respondent waives service.

(2.) By consent of parties, Rule made returnable forthwith.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner has challenged an order dated 2.12.2006 passed in Revision Application (ULP) No.204 of 2006. By this order, the Revisional Court has partly allowed the Revision Application preferred by the Petitioner herein and has expunged the remarks and observations of the Learned Judge of the First Labour Court, Mumbai but has maintained the direction issued by the said Court in so far as directing the Petitioner to lead evidence and justify its action of termination of the respondent.