NARPATBHAI P. SHAH Vs. LABOUR COURT

JUDGEMENT

(1.) Heard Mr. Vasavada, learned advocate for petitioner, and Mr. V.R. Jani and Mr. Swapneshwar Gautam, learned AGPs in Special Civil Application No. 17898 of 2013 and Special Civil Application No. 17898 respectively.

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

(3.) 1 In the said other petition i.e. Special Civil Application No. 7523 of 2013, the petitioner (i.e. the respondent in Special Civil Application No. 17898 of 2013 hereinafter referred to as claimant) has prayed for direction that the respondent authorities may be directed to execute recovery certificates. 3. 2 Both the petitions are listed in today's cause list. The respondent no.3 workman in Special Civil Application No. 17898 of 2013, is petitioner in Special Civil Application No. 7523 of 2013.