Coastal Marine Constructions And ... vs Nikhil Jagdishprasad Agarwal
2022 Latest Caselaw 5684 Bom

                                        1               WP / 5704 / 2022


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                      927 WRIT PETITION NO.5704 OF 2022

       COASTAL MARINE CONSTRUCTIONS AND ENGINEERING LTD.
        THROUGH AUTHORISED SIGNATORY KARTIK VIJAY JOSHI
                             VERSUS
                 NIKHIL JAGDISHPRASAD AGARWAL

                                        ...
     Advocate for Petitioners : Mr. Ajinkya Kale for Talekar And Associates
                                        ...

                                CORAM       : MANGESH S. PATIL, J.

                                DATE        : 21 JUNE 2022

PC :

               Heard.

2. It is a matter arising from a complaint under the

Maharashtra Recognition of Trade Unions and Prevention of Unfair

Labour Practices Act, 1971 ("MRTU & PULP" Act). The petitioner is

the employer.

3. The complaint by the respondent under section 28(1) r/w.

Items no. 1(a),(b),(d),(f) and (g) of schedule IV of the MRTU & PULP

Act was allowed by the Labour Court. The petitioner challenged it in

revision before the Industrial Court.

4. The Industrial Court allowed the revision partly and

remanded the complaint to Labour Court, Jalna for a decision afresh by

extending opportunity to the petitioner to contest the complaint. Apart

from awarding the costs of Rs.10,000/-, it has directed the petitioner to

2 WP / 5704 / 2022

pay to the respondent Rs.2,50,000/- within three months towards dues.

It is this direction which is under challenge in this writ petition.

5. Issue notice returnable on 26-07-2022.

6. There shall be stay to the operation of the clause no. (4) of

the operative part of the judgment and order of the Industrial Court,

till the next date.

[ MANGESH S. PATIL ] JUDGE arp/