KOMAL AUTOMIZER PRIVATE LTD. Vs. NANUBHAI PARBHABHAI PATEL

JUDGEMENT

(1.) The present writ petition has been filed seeking the following prayer:-

(2.) As the prayer would suggest that the petitioner is challenging the award dated 19.01.2015 passed by the Labour Court, Valsad in Reference (LCV) Case No. 41 of 2002 by filing captioned writ petition in the year 2021. Thus, there is a delay of more than 5 years in filing the petition for challenging the award of 2015.

(3.) It appears that the present writ petition is only filed to stall the recovery proceedings initiated by the Mamlatdar, Dharampur.