DEVUBHAI TRIBHUVANBHAI PATEL Vs. SAURASHTRA PAINTS LTD.

JUDGEMENT

(1.) Admit. Mr.Varun Patel, learned Counsel wavies service of notice of admission.

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

(3.) The present appeal is directed against the order dated 24.4.2015 passed by the learned Single Judge of this Court in Civil Application No.1705 of 2009, whereby the learned Single Judge has rejected the application for payment of wages under Section 17B of the Industrial Disputes Act (hereinafter referred to as the "Act" ).