ADITYA ALUMINIUM Vs. PRESIDING OFFICER, LABOUR COURT

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Consent Memo filed by Mr. Mishra, learned counsel on behalf of the Petitioner is taken on record.

(3.) Order dtd. 18/10/2023 (Annexure-1) passed by learned Presiding Officer, Labour Court, Sambalpur (for brevity 'Labour Court') in ID Case No.3 of 2022 is under challenge in this Writ Petition, whereby an application filed by the Management-Petitioner challenging maintainability of the proceeding under Sec. 2-A (2) of the Industrial Disputes Act, 1947 filed by the Workman-Opposite Party No.2, has been rejected.