HASMUKHBHAI PANCHAL Vs. DALFAB ENGINEERS PVT. LTD

JUDGEMENT

(1.) BY way of this petition under Articles 226 and 227 of the Constitution of India, the petitioners have prayed for the following reliefs : "(a) Quashing and setting aside the award dated 09.11.2001 passed by the Labour Court, Vadodara in Reference (L.C.V.) No. 25 of 1989. (b) Granting such other and further relief and passing such and further orders as may be necessary in the facts of the case. (c) Awarding cost of this petition."

(2.) THE petition was admitted by order dated 30.10.2002. It appears from the record that Mr. Kiran C.Raval, learned Advocate represented the respondent before this Court. It further appears from the record that when the matter was listed before the Hon'ble Court (Coram : Mr. Justice Bankim N. Mehta) for final hearing on 29.8.2011, the following order was passed: "Learned advocate Mr. Kiran C. Raval is absent. It is stated by learned advocate Mr. Clerk for the petitioners that learned advocate Mr. Kiran C. Raval has stopped practising and hence, Notice be issued to the respondent. Issue Notice In view of above, to the respondent informing them about non appearance of their advocate Mr. Kiran C. Raval.

(3.) THE facts that can be carved out from the record of the petition can be summed up as under.