RAYMON GLUES AND CHEMICALS Vs. COMMISSIONER OF LABOUR

JUDGEMENT

(1.) THE petitioner has prayed to quash and set aside the judgement and order dated 8th September 1999 passed by Industrial Tribunal, Nadiad, in Reference (ITN) No.95 of 1998.

(2.) LOOKING to the smallness of the amount i.e. the amount of Rs.20000/-, this court is not inclined to entertain this petition. This petition is accordingly disposed of. Rule is discharged with no order as to costs.