CHALISGAON TEXTILE MILLS Vs. BALU CHHAGAN JIREMALI

JUDGEMENT

(1.) The petitioner is aggrieved by the judgment and order delivered by the Industrial Court, Jalgaon dated 30/04/2002, by which Complaint (ULP) NO.846/1999 (Old No.43/1993) is partly allowed. The respondent is granted benefits of permanency from 1986 onwards.

(2.) After this Court had heard the learned Advocate for the parties, the petition was admitted and Rule on interim relief was made returnable by 6 (six) weeks. By order dated 03/09/2007, rule on interim relief was discharged and the petitioner/employer was not granted any relief.

(3.) This matter was heard on 08/05/2019 in the special drive in vacation for taking up old final hearing matters and was posted today for passing orders by the consent of the parties so as to enable them to collect instructions from the respective clients.