LAWS(GJH)-2010-7-105

EXECUTIVE ENGINEER Vs. RAJESHKUMAR BHOGILAL DAVE

Decided On July 13, 2010
EXECUTIVE ENGINEER Appellant
V/S
RAJESHKUMAR BHOGILAL DAVE Respondents

JUDGEMENT

(1.) IT is stated that the judgement and award of the Labour Court is already complied with. In that view of the matter no further order is required to be passed in this petition. Petition stands disposed of accordingly. Rule is discharged with no order as to costs. Liberty to apply in case of difficulty.