MAHARASHTRA GENERAL KAMGAR UNION Vs. SOLID CONTAINERS LIMITED KRANTIKARI KAMGAR UNION
LAWS(SC)-2000-8-176
SUPREME COURT OF INDIA
Decided on August 17,2000

MAHARASHTRA GENERAL KAMGAR UNION Appellant
VERSUS
SOLID CONTAINERS LTD.KRANTIKARI KAMGAR UNION Respondents

JUDGEMENT

- (1.) Having heard learned senior counsel for the applicant as well as learned counsel for the respondent we clarify our order of March 30, 2000 by observing that once the orders of the learned single Judge and the Division Bench of the High Court were set aside the reasoning given in the said judgments also would not survive. We keep the question of law open.
(2.) La. is allowed accordingly.;


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