PETLAD TEXTILE MILLS Vs. DUDHABHAI TISABHAI

JUDGEMENT

(1.) Heard learned advocate for the petitioner. Learned advocate for the respondent is not present.

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

(3.) The petitioner is aggrieved by order passed by the appellate authority constituted under the provisions of Payment of Gratuity Act, 1972 whereby the appellate authority directed the petitioner to pay Rs. 1,701.90 towards unpaid gratuity to the respondent.