CO Vs. NARAYAN C. PATEL

JUDGEMENT

(1.) The petitioner, herein, is a Cooperative Bank engaged in providing banking services, having its head office at the address shown in the cause title of the petition.

(2.) It challenges the common order dated 20.12.2003 passed by the Industrial Court, Vadodara in Appeal (IC) Nos. 5 and 7 of 2002.

(3.) The brief facts leading to the present petition are as follows: