P.K.Mukherjee, J. - (1.) An interpretation of sub-section (4) of section of the Industrial Disputes Act, 1947 has come up for consideration it instant writ petition filed on behalf of M/s. Durgapur Cinema and Others.
(2.) By enacting sub-section ( 4) it has been provided as follows : "In a proceeding before Labour Court, Tribunal or National Tribunal, a party to a dispute may be represented by a legal practitioner with consent of the other parties to the proceeding and with the leave of the Labour Court, Tribunal or National Tribunal, as the case may be."
(3.) In a dispute referred to the 9th Industrial Tribunal, West Bengal, Durgapur-16, in Case No. X-2S/90 M/s. Durgapur Cinema Limited v. their workmen, Shri M. K. Basu, Judge, Ninth Industrial Tribunal, West Bengal, Durgapur-16 passed an order on November 27, 1990 which been impugned in the instant writ petition.;