DIPAKBHAI MANGUBHAI DESAI Vs. GUFIC HEALTH CARE LTD

JUDGEMENT

(1.) Heard learned advocates for the respective parties. Perused the record.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner workman has prayed to quash and set aside the order dtd. 30/8/2017 passed below Application Exh.15 in Recovery Application No.5 of 2015.

(3.) The facts in brief would indicate that the petitioner has approached the Labour Court by filing Recovery Application No.5 of 2015 against the respondent Nos.1 and 2 namely; M/s. Gufic Health Care Limited and M/s. Gufic Bio Sciences Limited respectively.