LAWS(GJH)-2022-3-348

MANAGER Vs. UDAYSINH JESINH BHADORIYA

Decided On March 15, 2022
MANAGER Appellant
V/S
Udaysinh Jesinh Bhadoriya Respondents

JUDGEMENT

(1.) Rule. Learned advocate Mr.U.T.Mishra waives service of notice of rule for the respondent.

(2.) At the outset, it is stated by the learned advocate Mr.Thakkar that the amount of Rs.20,000.00 is already paid to the respondent-workman.

(3.) Learned advocate Mr.Mishra has submitted that the workman has also received such amount.