RISHIROOP RUBBER (INTERNATIONAL) LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEAVE granted.

(2.) IN view of the order dated 23rd March, 2015, passed by the Presiding Officer of Industrial Tribunal No. 2 at Vadodara in Reference (I.T.) No. 12 of 2005 in pursuance of order passed by this Court on 1st December, 2014, this appeal does not survive.

(3.) NEEDLESS to say that it would be open to the Respondent to challenge the validity of the order passed by the Tribunal.