IMTIAZ ABBASBHAI SHAIKH Vs. WEATHER CRAFT LTD

JUDGEMENT

(1.) Heard learned Advocate Mr.D.S.Vasavada for the petitioner.

(2.) Learned Advocate for the petitioner submitted that the learned Judge of the Labour Court has committed an error in holding that the second party workmen were not the workmen of respondent No.1. Learned Advocate for the petitioner invited attention of the Court to the relevant documents, depositions and also deposition of the witness examined by the respondent -establishment.

(3.) The matter requires consideration.