BHARAT KOLKATA CONTAINER TERMINALS PVT. LTD. Vs. GOVERNMENT OF INDIA (MINISTRY OF LABOUR & EMPLOYMENT), KOLKATA

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceeding in CS/6041/2019 now pending before the Learned Metropolitan Magistrate, 11th Court at Calcutta under Sec. 14(2)(a) of The Dock Workers (Safety, Health and Welfare) Act, 1986 and Regulation 107(1) and 116 of The Dock Workers (Safety, Health and Welfare) Regulations, 1990 and all orders passed therein including the order dtd. 1/2/2019 and the order dtd. 3/7/2019.

(2.) The petitioners' case is that the petitioner No.1 is a company duly incorporated and registered under the provisions of the Companies Act, 1956, having its office at the address mentioned in the cause title of the instant application. The petitioner no.1 is also an existing company within the meaning of the Companies Act, 2013.

(3.) The petitioner no. 2 is employed as a Director with the petitioner no. 1 company.