BITANNIA INDUSTRIES LTD Vs. MAHARASHTRA GENERAL KAMGAR UNION

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS Notice of Motion is taken put by the respondent No. 1 - Union asking for payment of full last drawn wages under Section 17-B of the Industrial Disputes Act. The Union is a respondent to a petition filed by the employer against the Order of Industrial Court refusing permission for closing down a Unit of the employer - Britannia industries Ltd.

(3.) RULE was issued on the petition in february 2006. It was made returnable in 2nd week of June, 2000. Pending the petition, parties agreed to Minutes of Order dated february 13, 2006. An aspect of the Minutes of order which is significant to this Notice of motion is that the workmen were to be paid 50% of the last drawn wages from the period beginning the month following the month for which he was paid.