GUJARAT AGRO INDUSTRIES LTD Vs. SHAILENDRA KALIDAS SOLANKI

JUDGEMENT

(1.) The present petition has been listed today for final hearing pursuant to note submitted by Mr. Hardik B. Shah, learned advocate appearing for the respondent - workman. Hence, the petition is taken up for final hearing today itself.

(2.) By way of the present petition, the petitioner has challenged the judgment and award dated 28.7.2008 passed by Labour Court, Ahmedabad in Reference (LCA) No.1033 of 2000.

(3.) The present petition was admitted on 27.1.2009 and operation, implementation and execution of the award in question which was passed in favour of the respondent - workman was stayed.