KARAMSAD KELAVALI MANDAL Vs. RAKESHBHAI RASIKBHAI PATEL

JUDGEMENT

(1.) Rule. Learned advocate waives service of notice of rule for and on behalf of the respondent-workman.

(2.) Since the common issue is involved in the writ petitions, the same are decided by this common order.

(3.) The petitioner, who is a Trust, has challenged the orders dtd. 7/8/2021 passed below Exh.22 and Exh.11 respectively, whereby the preliminary objection raised by the petitioner with regard to it being an industry or not, has been ordered to be decided at the time of passing the final award.