KIRTI BEARINGS PRIVATE LIMITED Vs. NILESH CHANDRAVADAN BAROT

JUDGEMENT

(1.) This appeal is filed under Clause 15 of the Letters Patent against the order dtd. 1/12/2021 passed by the learned Single Judge in Special Civil Application No.12276 of 2009, whereby, the learned Single Judge has partly allowed the petition filed by the present respondent - original petitioner, and thereby, directed the present appellant - original respondent to pay full back-wages to the petitioner workman for the period from 1/4/2000 to 2/8/2007 along with 6% interest per annum.

(2.) Heard learned advocate Mr. Dipak R. Dave for the appellant - original respondent and learned advocate Mr. P. H. Pathak for the respondent - original petitioner.

(3.) The brief facts leading to filing of the present appeal are as under: