ANUPAMBHAI B. PATEL Vs. MAFATLAL APPARELS

JUDGEMENT

(1.) THIS appeal filed under Clause 15 of the Letters Patent is directed against the order dated 19.4.2006 passed in Misc. Civil Application No. 1152 of 2006 preferred by the appellant seeking to revive the main petition as well as against the order dated 3.8.2005 passed by learned Single Judge for disposal of the main petition.

(2.) THE petition was filed by the respondent -original petitioner against the order dated 12.12.1994 passed by the Labour Court declining approval to the order passed by the respondent for removal of the appellant from service.

(3.) THE appellant -original respondent then moved Misc. Civil Application No. 1152 of 2006 seeking revival of the petition on the ground that there was no settlement and the applicant never signed any settlement and that no settlement was acceptable to the applicant. It was further stated in the application that the appellant was also not made aware that his advocate had retired.