VADODARA KAMDAR UNION Vs. BIL METAL INDUSTRIES LTD.

JUDGEMENT

(1.) Admit. Mr. Naik for M/s. Trivedi & Gupta for respondents no. 1 and 2 waives notice of Admission.

(2.) With the consent of learned advocates appearing for both the sides, the appeal is finally heard.

(3.) The short facts of the case appears to be that SCA No. 17236/05 was preferred by the respondents no. 1 and 2 for challenging the legality and validity of the order dated 25.04.2005 passed by respondent No. 3. In the said petition, the learned Single Judge had passed the order dated 12.02.2013, whereby it was observed thus-