GRUH FINANCE LTD Vs. PRADIP K SHAH

JUDGEMENT

(1.) GRUH Finance Limited is before this Court being aggrieved by award and order dated 19th October 2010 passed by the learned Judge of the Labour Court, Vadodara, Court No.4 in Reference (LCV) No. 1275 of 2001. The learned Judge of the Labour Court was pleased to partly allow the reference of the respondent. The learned Judge was pleased to order reinstatement of the respondent on his original post with continuity of service with incidental benefits with 10% back wages. The learned Judge was pleased to order payment of Rs.1500/ -towards cost of the litigation. Last, but not the least the learned Judge was pleased to order that the order be implemented within 30 days of its publication.

(2.) THIS Court by order dated 3rd May 2011 admitted the matter and granted ad interim relief in terms of para 7(B), which reads as under:

(3.) AFTER order dated 3rd May 2011, the matter was listed on 24th June 2011 (on the returnable date). The matter was adjourned to 18th July 2011. On 18th July 2011, the learned advocate for the petitioner -employer filed rejoinder to the affidavit filed by the respondent which was received by the learned advocate for the petitioner on 13th June 2011. At the request of learned advocate Mr. Iyer appearing for the respondent, the matter was adjourned to 25th July 2011.