GOVIND MAMAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In all the matters, as common questions arise for consideration, they are being considered by this common judgment.

(2.) The present revision applications are directed against the judgment and order dated 19.12.1998 passed by the learned Second Extra Assistant Judge, Gondal in concerned revisions, whereby the applications of the Petitioners for modification/correction of the award have been rejected.

(3.) Heard Mr. V.G. Dave, learned Counsel for Mr. Lakhani, learned Counsel for the Petitioners in all the matters.