BABA MOULDING AND ENGINEERING Vs. RAJKAPOOR BHOGILAL PAL

JUDGEMENT

(1.) Leave to delete respondent No. 7.

(2.) Rule returnable forthwith. Mr.Kurven Desai, learned Assistant Government Pleader, waives service of notice of rule on behalf of respondent No.6. Though served, nobody appears for the remaining respondents.

(3.) Under challenge in this petition is the order passed by the In-charge Chief Judge, Labour Court, Ahmedabad, dtd. 17/1/2019. By the aforesaid order, the application filed by the petitioner to restore and re-hear the Payment Of Wages Application No. 94 of 2015 which was not allowed by the Labour Court by its order dtd. 1/4/2016 has been rejected.