HOTEL INDER RESIDENCY Vs. AMBALAL BHAIRAJI CHAUDHARY

JUDGEMENT

(1.) ADMIT. Mr.Prashant B. Sharma, learned counsel, waives service of notice of admission on behalf of respondent No.1.

(2.) With consent of learned counsel appearing for the respective parties, the Appeal is taken up for its final hearing.

(3.) By way of present Letters Patent Appeal under Clause 15 of the Letters Patent, the appellant - original petitioner challenges the order dtd. 2/2/2018 passed in Civil Application (for Direction) No.15142 of 2017 as well as the impugned order dtd. 22/6/2018 passed in Misc. Civil Application No.1 of 2018 in Special Civil Application No.8681 of 2017 by the learned Single Judge, whereby the learned Single Judge directed the appellant herein to pay the last drawn wages to the respondent from the date of the award passed by the Labour Court, Ahmedabad under Sec. 17-B of the Industrial Disputes Act, 1947 (for short 'the I.D.Act').