BHUPENDRA CHUNILAL BOSAMIYA Vs. LABOUR COURT, AHMEDABAD

JUDGEMENT

(1.) Heard Mr. G.M. Joshi, learned advocate for the petitioner and Mr. B.D. Thakkar, learned advocate with Mr. A.K. Padia for respondent No. 2 workman. Rule. Learned advocates for the respondents waive service of notice of rule on behalf of respective respondents. The matter was heard at length finally with the consent of the parties and judgment was reserved on 24.04.2013.

(2.) Prayer Clause of this petition is as under:

(3.) The facts, as stated by learned advocate for the petitioner and which are not disputed by learned advocate for the respondent and thus, which have emerged as undisputed facts on record, are as under: