MOHMMAD SIDDIQ KASAMBHAI QURESHI Vs. GOLDEN THEATERS

JUDGEMENT

(1.) Heard Mr. Neelkanth Mehta, learned advocate, for Mr. S.A.Mehta, learned advocate for the petitioner in Special Civil Application No.10401 of 2008, and Mr. Valmik Vyas, learned advocate, for Mr. A.J.Yagnik, learned advocate for the respondent in Special Civil Application No.10401 of 2008.

(2.) So far as Special Civil Application No.8928 of 2008 is concerned, the said petition is filed by the respondent in Special Civil Application No.10401 of 2008 i.e. Mohammad Siddiq Kasambhai Qureshi against the same award which is challenged by the employer i.e. M/s. Golden Theater (petitioner in Special Civil Application No.10401 of 2008) i.e. award dated 10.1.2008 passed by learned Labour Court at Ahmedabad in Reference (LCA) No.1200 of 1999. The petitioner in Special Civil Application No.10401 of 2008 is the employer i.e. the establishment named Golden Theater whereas the petitioner in Special Civil Application No.8928 of 2008 is the concerned employee/claimant.

(3.) The parties in both the petitions are common. Rival contentions for both petitions are also similar. Special Civil Application No.10401 of 2008 apparently and obviously is a cross petition.