STATE OF GUJARAT Vs. KEDARNATH NANJIBHAI NAGAR

JUDGEMENT

(1.) MR . Rajesh Mankad learned counsel states that he no longer appears for the respondents shown in the causetitle. In view of the same, his name may be deleted as advocate appearing on behalf of such respondents.

(2.) THIS petition has been filed against the order dated 04.04.2003 passed by the Labour Court, Ahmedabad in Recovery Application No.4672/1986 whereby, the said application was allowed.

(3.) WITHOUT discussing the issue separately, it is held that the present petition will also be governed by the principle rendered in the abovereferred decision. Accordingly, the petition is allowed and the impugned order dated 04.04.2003 is quashed and set aside on the same terms. Rule is made absolute to the above extent with no order as to costs.