AMBALAL SARABHAI ENTERPRISES LIMITED Vs. KISHOR G SALUNKE

JUDGEMENT

(1.) THE present appeal is directed against the order dated 31.8.2012 passed by the learned Single Judge of this Court in Special Civil Application No.8617 of 2010, whereby the learned Single Judge, for the reasons recorded in the order, has not interfered with the order passed by the learned Industrial Tribunal, which was subject matter of the petition.

(2.) WE have heard Mr.Mihir Joshi, learned Sr. Counsel appearing with Ms.Megha Jani, learned Counsel for the appellants and Mr.Mansuri, learned Counsel for the respondents.

(3.) IN the present appeal, after arguments at length, suggestions and counter-suggestions, the learned Counsel appearing for both the sides, under the instructions of their respective clients, agree for the following interim-arrangement until the Tribunal finally decides the matter, pending before it:-