REGENT COMPUTRONICS PVT. LTD.

BIDDLE SAWYER LTD Appellant

V/S

A S Matekar Respondents

Referred Judgements :-

KALINGA TUBES 393 LTD V/S.THEIR WORKMEN [REFERRED]
M/S.SUR IRON AND STEEL CO.PVT.LTD V/S.M/S.SUR IRON AND STEEL CO.PVT.LTD AND ANOTHER [REFERRED]
INDIAN FORGE AND DROP STAMPINGS LIMITED V/S.MANAGEMENT OF INDIA FORGE AND DROP STAMPINGS LIMITED AND ORS. [REFERRED]
INNOVATIONS GARMENT LIMITED V/S.S.K.SINGE AND ANOTHER [REFERRED]
MANAGEMENT OF EXPRESS NEWSPAPERS PRIVATE LIMITED MADRAS VS. WORKERS [REFERRED]
TATANAGAR FOUNDRY COMPANY LIMITED VS. THEIR WORKMEN [REFERRED]
MANAGEMENT OF HINDUSTAN STEEL LIMITED VS. WORKMEN [REFERRED]
WORKMEN OF THE STRAW BOARD MANUFACTURING COMPANY LIMITED VS. STRAW BOARD MANUFACTURING COMPANY LIMITED [REFERRED]
D R VENKATACHALAM VS. DEPUTY TRANSPORT COMMISSIONER [REFERRED]
S G CHEMICALS AND DYES TRADING EMPLOYEES UNION VS. S G CHEMICALS AND DYES TRADING LIMITED [REFERRED]
BYRAM PESTONJI GARIWALA VS. UNION BANK OF INDIA [REFERRED]
J K SYNTHETICS VS. RAJASTHAN TRADE UNION KENDRA [REFERRED]
J K SYNTHETICS VS. RAJASTHAN TRADE UNION KENDRA [REFERRED]
EASLAND COMBINES COIMBATORE VS. COLLECTOR OF CENTRAL EXCISE COIMBTORE [REFERRED]
STATE OF KERALA VS. P V NEELAKANDAN NAIR [REFERRED]
HINDUSTAN LEVER EMPLOYEES UNION VS. STATE OF MAHARASHTRA [REFERRED]
CHANDRABHUSHAN RAMEHANDRA GARU VS. STATE OF MAHARASHTRA [REFERRED]
INDUSTRIAL PERFUMES LTD VS. INDUSTRIAL PERFUMES WORKERS UNION [REFERRED]
VAZIR GLASS WORKS VS. BHARAT R TAYADE [REFERRED]
VOLTAS EMPLOYEES UNION VS. VOLTAS LIMITED [REFERRED]
RAJASTHAN SMALL INDUSTRIES EMPLOYEES UNION VS. STATE OF RAJASTHAN [REFERRED]

JUDGEMENT

(1.) The present petition had been referred to us by the hon'ble the Chief Justice with regard to a dispute about the interpretation of Section 2 (cc) of Industrial disputes Act, 1947. The dispute arises from conflicting judgments of this Court. The learned Senior Counsel appearing for the Petitioners has brought to our notice the judgment of a Learned Single Judge in the case of voltas Employees Union, Mumbai V/s. Voltas Limited, bombay and Another - (2003) 1 CLR 205. The relevant paragraph of the said judgment reads as under:-

(2.) On the other hand, the learned Senior Counsel appearing for the Respondents has brought to our attention the judgment in the case of Industrial perfumes Limited V/s. Industrial Perfume Workers Union -273 1998 (II) CLR 273, particularly the following portion:-

(3.) The learned Senior Counel has also brought to our notice the judgment in the case of Vazir Glass Works v/s. Bharat R. Tayade and Others - 2000 II CLR 640, of which the relevant paragraph reads as under:-

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BIDDLE SAWYER LTD Vs. A S MATEKAR

Referred Judgements :-

JUDGEMENT

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