ANKESH PRAKASH MADIWALE Vs. SANT GADGE BABA AMRAVATI

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) By this writ petition, the petitioner has challenged interim order dated 26.08.2016 passed by the Industrial Court, Amravati Bench, whereby the said Court has allowed the application filed by the respondent and granted stay to the order of the Labour Court during the pendency of the revision petition before the Industrial Court.

(3.) The order of the Labour Court which has been stayed, had directed the respondent to temporarily cease and desist from engaging in unfair labour practices. The grievance of the petitioner is that the Industrial Court has passed the impugned interim order on the basis of an issue which is already decided against the respondent in other proceedings, namely as to whether the respondent University can be said to be an industry or not.