BON LTD Vs. HINDUSTAN LEVER EMPLOYEES UNION

JUDGEMENT

(1.) HEARD learned senior counsel for the parties. Rule. Learned Advocate for the respondents waive service for the respondents. By consent, rule is made returnable forthwith and heard finally.

(2.) THIS writ petition under Article 226 of the Constitution of India raises the following questions of law for the consideration of this court :

(3.) THE order dated 24. 7. 2007 passed on the application at Exhibit U-57 of the respondent-Union, thereby keeping in abeyance, during pendency of the reference, an order of closure passed on the review (dated 26. 7. 2006 passed) under section 25-O (5) of the Industrial disputes Act, 1947, (for short, "the I. D. Act")and the order dated 18. 8. 2007 passed on the applications at Exhibits C-46 and CA-13 instituted by the petitioner company in Reference (I. D.) No. 49 of 2006, inter alia, holding that the tribunal had not become functus officio upon expiry of the period of one year from the date of closure are under challenge in the present writ petition.