OWNER/MANAGER VARAHI INTERNATIONAL Vs. ISHWARBHAI RAIJIBHAI THAKOR

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Ms. Dipmala Desai waives service of rule on behalf of the respondent.

(2.) With the consent of the parties, instead of deciding the application for stay, this Court has proceeded to hear the main matter on merits.

(3.) The present petition is filed under Articles 226 and 227 of the Constitution of India thereby challenging the award passed by the learned Labour Court, Ahmedabad in Reference LCA No.514 of 2014 passed below Exh.21 dtd. 18/4/2022 and the order passed below Exh.9 dtd. 30/3/2016.