INNOVATIONS GARMENT LTD Vs. SARVA MAZDOOR SANGH

JUDGEMENT

(1.) BY the impugned order, passed by the learned single Judge on December 10, 1997, certain interim orders are passed and the Industrial Court is directed to dispose of the Complaint within six months from the date of the order.

(2.) IT is clarified that the observations contained in the judgment passed by the learned single Judge are of a prima facie nature and the Industrial Court will be at liberty to dispose of the complaint on its own merit and in accordance with law without being influenced by the prima facie observations contained in the impugned order of the learned single Judge. Prayer made on behalf of the Appellant to withdraw the Appeal is granted. Appellant be issued a copy of this order authenticated by the Associate of this Court.