KESHOD MUNICIPALITY Vs. NILESH B MAKAWANA

JUDGEMENT

(1.) Though served, none appears for the respondent.

(2.) By way of this petition, the petitioner has challenged the judgment and order dated 27.4.2006 of the Labour Court, Junagadh whereby the Labour Court has granted Recovery Application under Section 33(C)(2) and directed the petitioner to deposit Rs.51636/-.

(3.) Heard Mr Sanchela for the petitioner. None appears for the respondent.