GURUKRUPA PROCONS PVT LTD Vs. ABHESINH NATHABHAI DAMOR

JUDGEMENT

(1.) Petitioner Company has filed this petition seeking following reliefs:

(2.) This Court on 28/11/2018, while issuing notice granted ad-interim relief in terms of para 12(B) and (C).

(3.) Request in this case is made on behalf of Learned Advocate for respondent-Workmen to hear and decide civil application seeking wages under sec. 17B of the Industrial Disputes Act ('the Act' for short), however since the issue in the main petition lies in a narrow compass, the civil application along with main petition is taken up together for final hearing with the consent of learned advocates for both the parties.