FIVE STAR STATIONERY MART Vs. RAJUBHAI KALIDAS SOLANKI

JUDGEMENT

(1.) Heard Mr.D.G.Shukla learned advocate for the petitioner and Mr.Manan Paneri learned advocate for Mr.Monal Chaglani learned advocate for respondent nos.1 to 4.

(2.) Under challenge in this petition under Article 226 of the Constitution of India is the order dtd. 8/11/2018 passed by the Labour Court in Misc. Civil Application No.733 of 2010.

(3.) Facts in brief would indicate that Reference No.1204 of 1997 is pending adjudication before the Labour Court with regard to the dispute between the petitioner and the respondent no.1. Initially the reference was decided in the year 2010 and therefore, pursuant to applications made and orders passed below Exh.1 in such reference, the reference is restored to the file.