STATE OF GUJARAT Vs. VIRJI NARAN MAHESHWARI

JUDGEMENT

(1.) By way of additional affidavit, following averments have been placed on record :-

(2.) Learned advocate Mr. P. H. Pathak appearing on behalf of the respondent workman does not dispute the position as stated in the affidavit.

(3.) In view thereof, the impugned judgment and award passed by learned Labour Court, Bhuj-Kutchh stands satisfied. The petition is disposed of accordingly.