KINJAL CHEMICALS Vs. LABOUR COURT

JUDGEMENT

(1.) Considering the averments made in the Note for Speaking to Minutes, the same is hereby allowed.

(2.) In the cause title of the judgment dtd. 28/4/2025, Special Civil Application No.13084 of 2021 be substituted and be read as "Special Civil Application No.13048 of 2021" and paragraph No.16 is modified as follow:

(3.) Registry to carry out the necessary corrections in the judgment and issue a fresh writ of the same. Rest of the judgment shall remain unaltered.