STATE OF GUJARAT Vs. RANCHHODBHAI RAMJIBHAI NAKUM

JUDGEMENT

(1.) ALL the Appeals are admitted. Ms. Vidhi Bhatt waives service of notice of admission on behalf of the concerned workmen - original Petitioners.

(2.) WITH the consent of the learned advocates appearing for both the sides, the matters are finally heard.

(3.) AS in all these matters, common order and common question arise for consideration, they are being considered by this common judgment.