MANAGER, MAHARASHTRA RAJYA SAHAKARI KAPUS UTPADAK PANAN MAHASANGH MARYADIT, JALGAON Vs. BHIMASHANKAR TUKARAM MATE

JUDGEMENT

(1.) The petitioner establishment is aggrieved by the judgment and order dated 31/08/2001 delivered by the Industrial Court Jalgaon, vide which, complaint (ULP) No. 856/99 (Old No. 28/93) filed on 08/01/1993, has been partly allowed. The operative order reads as under :-

(2.) By an order dated 27/11/2001 passed by this Court, this petition was admitted and by way of an interim relief, the impugned judgment of the Industrial Court was stayed.

(3.) I have considered the strenuous submissions of the learned Advocates for the respective sides.