BOMIN PVT LIMITED Vs. GUJARAT MAJDOOR PANCHAYAT

JUDGEMENT

(1.) THESE matters were reserved for Judgment as CAV as per order dated 24.12.2003. Today, these matters were notified for pronouncement of the CAV Judgment at 4.45 p.m. and the CAV Judgment was pronounced in the Chamber by this Court in presence of learned advocate Mr. N.K. Pahwa for Ms. S.N. Pahwa for the Gujarat Mazdoor Panchayat and learned advocate Mr. H.J. Shah for Mr. J.G. Shah for the Company.