KANABI PRABHABEN VIRMABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though the matter is listed for admission, by consent of learned advocates appearing for the parties, same is taken up for final disposal.

(2.) We have heard arguments of learned advocate Mr. A.V. Prajapati appearing for petitioners and Mr. Manan Mehta, learned AGP appearing for respondent - State.

(3.) The short point that arises for consideration is whether the award dtd. 24/2/2014 is sustainable in the eye of law and liable to be quashed ?