IDMC LIMITED Vs. MISTRI MOHAMAD CHHOTABHAI

JUDGEMENT

(1.) Heard Mr.Chauhan, learned advocate for the petitioner and Mr.Mansuri, learned advocate for the respondent.

(2.) In present petition, the petitioner has challenged interim / interlocutory order dated 17.7.2013 passed by the learned Labour Court at Anand in Reference No.100 of 2006 during pendency of the proceedings of the said reference. Undisputedly, the said Reference No.100 of 2006 is still pending before the learned Labour Court.

(3.) So far as factual background is concerned, it has emerged that before dispute arose, the respondent (hereinafter referred to as 'the claimant') was serving with the petitioner company as Senior Technician, Grade-III.