BLOOM DEKOR LIMITED Vs. DEVIDUTT UPADHYAY

JUDGEMENT

(1.) Heard Mr. Thakkar, learned advocate for the petitioner and Mr. Joshi, learned advocate for the respondent No.1.

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

(3.) This proceeding has arisen in view of the fact that the petitioner herein, despite opportunity granted by learned Trial Court, ignored and neglected the proceeding before learned Labour Court which compelled the learned Labour Court to pass final order in absence of present petitioner.