BALRAJKISHOR MATAPRASAD MISRA Vs. ASHOK MALLAYYA YELIGETI

JUDGEMENT

(1.) S.C. Gupte, J. Heard learned Counsel for the parties.

(2.) These petitions challenge an order passed by the Labour Court on references made to it under Sec. 10 of the Industrial Disputes Act, 1947. The impugned order, passed on a Misc. Application being Exhibit U4, directs impleadment of one Mohammdi Healthcare

(3.) Learned Counsel for the Petitioners submits that by impleading MHS, the Presiding Officer has effectively curtailed the scheme of Sec. 10 of the Industrial Disputes Act. Learned Counsel submits that MHS was not noticed or heard in the conciliation proceedings and accordingly, the references are rendered defective; the Labour Court ought not to have directed impleadment of MHS, the proprietary firm.