NARMADA ALUMINIUM EXTUSION LIMITED Vs. TAJ BASHEER AHMED

JUDGEMENT

(1.) Heard learned advocate Mr. Makwana for the applicant original respondent No. 1 and Mr. Sen, learned AGP for State of Gujarat, Mr. H.J. Nanavaty, learned advocate for opponent NO.1 and Mr. Paresh Upadhyaya for opponent NO.3.

(2.) In para 9(A) of the present application, the applicant original respondent no.1 has prayed that the orders dated 9.5.2000 and 14.8.2001 may be recalled and/or vacated and the respondent No.1 may be exonerated from remaining present before this Court.

(3.) Brief facts of special civil application NO. 1131 of 2000 filed by the petitioner Tajbashir who is the workman of respondent NO.1 are as under: