STATE OF MAHARASHTRA Vs. SHETKARI SHETMAJOOR PANCHAYAT

JUDGEMENT

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

(2.) After hearing the learned AGP for the petitioners and the learned Advocate on behalf of the respondents, as this Court noticed that the petitioners were praying for a remand so as to call for a hearing afresh in complaint (ULP) No. 80/2015 before the Industrial Court at Latur, this Court passed the following order on 19/09/2018 :- "After hearing this petition for sometime, the learned AGP appearing on behalf of the petitioners/State Authorities submits t hat he would take instructions as to whether, the Respondents before the Industrial Court are agreeable to pay costs to the Complainants from their own pockets on account of the laxity and negligence that appears in the trial before the Industrial Court. Least assistance is extended by these Authorities before the Industrial Court which led to the impugned judgment dated 29.09.2017. 2. Stand over to 06.10.2018 in the urgent admission category."

(3.) Today, the learned AGP submits, on instructions, in response to the order dated 19/09/2018 reproduced above, that the petitioners are not praying for a remand and this Court may deal with these petitions in accordance with the law.