REGENT COMPUTRONICS PVT. LTD.

NAVNATH KANHA NAIK Appellant

V/S

UNITED BREWERIES LTD Respondents

Referred Judgements :-

EXCEL WEAR ACME MANUFACTURING CO LTD VS. UNION OF INDIA [REFERRED TO]
COMMISSIONER OF SALES TAX U P LUCKNOW COMMISSIONER OF SALES TAX U P LUCKNOW VS. SUPER COTTON BOWL REFILLING WORKS:AGRA BEVERAGES CORPORATION P LTD [REFERRED TO]
VAZIR GLASS WORKS LIMITED VS. MAHARASHTRA GENERAL KAMGAR UNION [REFERRED TO]
ORISSA TEXTILE AND STEEL LIMITED VS. STATE OF ORISSA [REFERRED TO]
NATHI DEVI VS. RADHA DEVI GUPTA [REFERRED TO]
CABLE CORPN OF INDIA LTD VS. ADDITIONAL COMMNR OF LABOUR [REFERRED TO]
MAHARASHTRA GENERAL KAMGAR UNION VS. STAR OXIDES AND CHEMICALS LIMITED [REFERRED TO]
VOLTAS EMPLOYEES UNION VS. VOLTAS LIMITED [REFERRED TO]
MAHALAKSHMI GLASS WORKS PVT LTD VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

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

(2.) The order challenged in this petition has been passed by the Industrial Court in Complaint (ULP) No. 90/2008 filed by the petitioners. By this order dated May 8, 2008, the Industrial Court has rejected the application for interim relief filed in the complaint. The petitioners had sought a direction against the respondents from removal of the plant and machinery of the factory at Nerul pending the review application filed by them under Section 25O(5) of the Industrial Disputes Act (for short, hereinafter referred to as 'the Act').

(3.) The facts involved in the present Petition are as follows:

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NAVNATH KANHA NAIK Vs. UNITED BREWERIES LTD

Referred Judgements :-

JUDGEMENT

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