KIRAN SHANKAR RAWOOL Vs. EASTERN INTERNATIONAL HOTEL

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) With the consent of learned counsel for both the parties, these Writ Petitions are taken up for final hearing at the stage of admission itself.

(3.) These two counter Writ Petitions are arising out of the judgment and order dated 06/06/2018 passed by the President, Industrial Court, Maharashtra, Mumbai, in Revision Application (ULP) No.90-2011.