MANAGER NAAZ CINEMA Vs. VASANTBEN RAMESHBHAI GHUMADIYA

JUDGEMENT

(1.) THE appellant original petitioner by way of this appeal under Clause 15 of the Letters Patent calls in question the legality, validity and propriety of the order passed by the learned Single Judge dated 18th June 2008 in Special Civil Application No.7819 of 2008 wherein the learned Single Judge has dismissed the petition filed by the appellant challenging the award passed by the Labour Court, Nadiad dated 4th December 2007 under the Industrial Disputes Act, 1947.

(2.) THE brief facts relevant for the purpose of deciding this appeal can be summarised as under:-

(3.) IT is this order dated 4.12.2007 passed by the Labour Court, Nadiad allowing Recovery Application No.80 of 2006 under Section 33C(1) of the Act which was made subject matter of challenge before the learned Single Judge by way of Special Civil Application No.7819 of 2008.