BALASAHEB MARUTI DHAS Vs. CHANDRAKANT TUKARAM SHINDE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner is aggrieved by the order dated 05/03/2014 by which respondent No.2 has suomotu cancelled the consent certificate dated 14/02/2014 issued for permitting the petitioner to approach the Industrial Court u/s 281A of the Trade Unions Act, 1926.

(3.) I have heard the learned Advocates for the respective sides.