CHIEF MANAGER INDIAN BANK Vs. ANIL KUMAR SUKHVASIA

JUDGEMENT

(1.) Heard learned advocate Mr. K.V. Gadhia on behalf of Petitioner and learned advocate Mr. D.B. Mehta on behalf of Respondent. Learned advocate Mr. D.B. Mehta wants to place on record the decision of Hon'ble Apex Court in case of Bank of Baroda v. Ghemarbhai Harjibhai Rabari, 2005 10 SCC 792.

(2.) In this matter on April 1,2008, Rule has been issued by this Court and ad-interim relief was granted, subject to compliance of Section 17-B of the Industrial Disputes Act, 1947. Order of this Court was challenged by the Petitioner before Division Bench (Coram: Bhagwati Prasad and D.H. Waghela, JJ.) in Letters Patent Appeal No. 533/2008, where statement of learned advocate Mr. Mehta has been recorded by Division Bench of this Court that he will not insist upon compliance of Section 17-B of the Industrial Disputes Act, 1947 and accordingly, Letters Patent Appeal was disposed of by this Court.

(3.) Today, again the same question has to be verified by this Court. It is necessary to note that this Court has passed an order on April 1, 2008, which is quoted as under: