Bharucha, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) The question for consideration in this appeal is:does a representative union under the Bombay Industrial Relations Act, 1946 (BIR Act) have the exclusive right to represent the employees of the concerned industry in complaints relating to unfair labour practices under the Maharashtra Recognition of Trade Unions And Prevention of Unfair Labour Practices Act, 1971 (MRTU and PULP Act) other than those specified in items 2 and 6 of Schedule IV thereof;