BATUKBHAI SHIVPRASAD VYAS Vs. UNJHA AYURVEDI PHARMACY

JUDGEMENT

(1.) Heard Mr. Japee, learned advocate for petitioners and Mr. Shukla, learned advocate for respondent.

(2.) In present petition, the petitioner has prayed, inter alia, that:

(3.) The petitioner is aggrieved by award dated 26.11.2012 in Reference (LCM) No. 105/2009. By impugned award, learned Labour Court rejected the reference. Feeling aggrieved by the rejection of Reference, the petitioners have taken out present petitions.