INDIAN RAYON INDUSTRIES LTD Vs. BHIKHABHAI BHAGWANBHAI

JUDGEMENT

(1.) This petition is filed under Article 227 of the Constitution of India in which the petitioner has prayed that the award dtd. 5/7/2017 passed by the Presiding Officer, Labour Court No.1, Junagadh in Reference (LCJ) Case No.221 of 2004 be quashed and set aside.

(2.) Heard learned advocate Ms.Khushbu Chhaya for the petitioner and learned advocate Ms.Vidhi Bhatt for respondent no.1.

(3.) Considering the issue involved in this petition, learned advocates for the parties requested to dispose off this petition at admission stage. In view of the said request, this petition is disposed off finally at admission stage.