BHARAT K. PADIA Vs. RAMESHBHAI K. ZALA

JUDGEMENT

(1.) BY way of this petition, the petitioner has challenged the order passed by the Labour Court, whereby Exh.22 came to be rejected for exhibiting two documents viz. 14/1 and 14/2.

(2.) THE fact leading to the filing of the petition are as follows:-

(3.) LEARNED counsel Mr.Buch for respondent no.1 has supported the order of the Labour Court and contended that employee has entered into the witness box. He was not shown the document. In that view of the matter, the matter deserves to be dismissed.