Section 17E in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969
17E. Decision of Labour Court and Industrial Court not to be questioned in any Civil or Criminal Court. —
(1)Save as provided in the last preceding section, no decision, conviction, acquittal, sentence or order by or of a Labour Court shall be called in question in any Civil or Criminal Court.(2)No decision given or order passed by the Industrial Court shall be called in question in any Civil or Criminal Court.
