ROJ LAB LIMITED Vs. RABARI BABUBHAI SANKABHAI

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. Rule. Shri Sharma, learned counsel for the respondent waives service of notice of rule. With the consent of the counsels for the parties petition is heard and finally disposed of.

(2.) THE petitioner-employer has assailed in this petition the order dated 5/8/2005 passed by the Labour Court, Ahmedabad in Reference (LCA) No. 740 of 1997 and the order dated 3/12/2007 passed in Restoration Application No. 360 of 2006 on the ground that the Labour Court has not passed the ex parte award in consonance with law and the application for restoration has also been wrongly rejected.

(3.) FACTS in brief deserves to be set out as under for appreciating the controversy in this matter.