COMMISSIONER OF PAYMENT Vs. PRAFUL MAYDHAR YAVAR

JUDGEMENT

(1.) BY way of this petition under Article-227 of the Constitution, the petitioners seek to challenge the impugned order passed by City Civil Judge, Court No.4, Ahmedabad in Civil ?Appeal No.25/2000 in exercise of powers under the provisions of Sec.18(7) of the Gujarat Closed Textile Undertaking (Nationalization) Act, 1986.

(2.) FACTS shortly stated be thus �

(3.) ON the other hand Mr.Parabhakar Upadhyay learned Counsel appearing for the respondent submitted that no error could be said to have been committed by the Court below, much less an error of law warranting any interference by this Court in exercise of supervisory jurisdiction under Article-227 of the Constitution. Mr.Upadhyay therefore, urged that the petition be dismissed with cost.