PURUSHOTTAM BACHARE Vs. PRAVIN N KHANOLKAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, by consent. Mr. Bhat waives service for the respondents.

(2.) As short question is involved, petition is taken up for final disposal forthwith, by consent.

(3.) This writ petition under Article 226 of the Constitution of India takes exception to the order passed by the Industrial Court, Mumbai dated November 16, 2009 below Exhibit U-26 in Application (ICTU) No. 4/2009.