RUSTOM SPINNERS LIMITED Vs. RAMAJI CHAGANJI THAKOR

JUDGEMENT

(1.) In present petition, the petitioner company has placed under challenge award dated 26.9.2005 passed by learned Labour Court, Kalol in Reference (LCK) No.271 of 1993 whereby the learned Labour Court has, having regard to the fact that the industrial establishment of the petitioner company is closed since February 1999, instead of directing the company to reinstate the claimant, directed that the claimant should be paid full salary for the period from the date of termination till the date of closure of the undertaking i.e. 10.2.1999. Feeling aggrieved by the said award and direction, the company has taken out present petition.

(2.) Before proceeding further, it is necessary to mention that while admitting the petition vide order dated 3.2.2009, this Court directed the petitioner company to deposit decreetal amount.

(3.) Mr. Dave, learned advocate for the petitioner and Mr. Bhatt, learned advocate for the respondent jointly submitted that in pursuance of and in compliance of the order dated 3.2.2009 the petitioner company has deposited Rs.52,650/- and that upon such deposit the interim order dated 3.2.2009 is complied.