KALAPI RESTAURANT Vs. PREMSING PRATAPSING

JUDGEMENT

(1.) RULE. Learned advocate Mr Yogen N Pandya waives service of RULE for the respondents. At the request of the learned advocate for the petitioner, the matter is taken up for final disposal today to which Mr Pandya for the respondent has no objection.

(2.) HEARD learned advocate Mr I.A. Patel for the petitioner in all these matters and learned advocate Mr Yogen N Pandya for the respondents.

(3.) LEARNED advocate Mr I.A. Patel produced a tabular statement showing the amount payable to each of the workmen. LEARNED advocate for the petitioner invited the attention of the Court to the fact that one of the workmen has died. It goes without saying that the amount will be paid to his heirs.