SURENDRA Vs. RADHAKRISHNA ALIAS RAJU

JUDGEMENT

(1.) Heard Shri S. S. Dhengale, learned counsel for the petitioner and Shri Sagar Katkar, learned counsel appearing on behalf of Shri N. R. Saboo, learned counsel for the respondent.

(2.) Rule. Rule made returnable forthwith.

(3.) The petitioner challenges the judgment and order dated 12102010 passed by the learned Judge, Labour Court, Amravati as well the judgment and order passed by the learned Member, Industrial Court, Maharashtra (Amravati Bench), Amravati dated 592015.