REGIONAL DIRECTOR Vs. HARIBHAI SHANKERBHAI

JUDGEMENT

(1.) THE appellant being aggrieved by the order passed by E.I. Court, Ahmedabad in Second Appeal No.29 of 1997 dated 11.11.2003 has filed the present appeal.

(2.) THE facts of the case are fairly short, same can be gathered from the Para 1 of the appeal memo which states :

(3.) HEARD the learned advocate Mr. Shashikant Gade for the appellant.