HINDUSTAN LEVER LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and the State. The Petitioner prays for setting aside the order dated December 2, 2005 passed by the Respondent No. 2, Presiding Officer, Labour Court, Patna rejecting the application of maintainability of the proceeding under the Bihar Shops and Establishments Act, 1953, before the Labour Court, Patna (hereinafter referred to as B.S.E., Act, 1953).

(2.) The Petitioner is a registered company under the Companies Act, 1956 having its registered office at Hindustan Lever House, 165/166, Back bay Reclamation, Mumbai and Regional Office at Brooke House, 9, Shakespeare Sarani, Kolkata.

(3.) The Petitioner Company does the business of manufacturing, sale and distribution of Fast moving Consumer goods including daily necessities.