THERMAX LTD Vs. RAIGAD ZILLA KAMGAR KRANTI SANGHATANA

JUDGEMENT

(1.) RULE, returnable forthwith. Mr. Pakale waives service for the first respondent. Second Respondent being a formal party, need not be served.

(2.) BY consent, Rule called out and heard.

(3.) THE petitioner impugns by this writ petition an order dated August 11, 1998 made by the Industrial Court at Thane in Complaint (ULP) No. 429 of 1998 under the provision of Section 30 (2) of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (hereinafter referred to as "the Act" ).