Section 37 in The Maharashtra Industrial Relations Act, 1946
37. Review.
(1)Any person aggrieved by a decision of the Industrial Court under section36 may within thirty days from the date of the decision apply to the Industrial Court for a review of the said decision:Provided that the Industrial Court may for sufficient cause admit any such application after the expiry of the said period of thirty days.(2)The Industrial Court shall not grant such application unless it is satisfied that there has been a discovery of new and important matter or evidence which after the exercise of due diligence was not within the knowledge of the party making the application or could not be produced by him at the time when its decision was made or that there has been some mistake or error apparent on the face of the record or that there is any other sufficient reason for granting such application.(3)The provisions of sub-sections (2), (3), (4) and (5) of section 36 shall, so far as may, be apply to proceedings under sub-section (1) in the same manner as they apply to an appeal against standing orders settled by the Commissioner of Labour under sub-section (2) of the section 35.
