BHANVAS MUNICIPALITY Vs. DHIRAJLAL T PARMAR

JUDGEMENT

(1.) When the petition is called out and taken up for hearing learned advocates for the petitioner and respondent are not present.

(2.) On behalf of Mr.Sanchela, learned advocate it is informed that learned advocate is engaged in hearing of another matter before other Hon'ble Court.

(3.) This petition is pending since 2009 and it is listed for final hearing in todays' cause list. Since the petition is pending for more than 7 years the Court deems it proper to decide the same on merits, though learned advocates are not present. For the said purpose the Court would take into account the material available on record and the contention raised in the petition and the reasons recorded by learned Labour Court in impugned award.