PHILIPS INDIA LIMITED Vs. ARVINDBHAI RAISINGBHAI GOHIL

JUDGEMENT

(1.) When the petition is called out and taken up for hearing learned advocate for the petitioner is present. Though served no one has entered appearance for the respondent. The respondent himself is also not present.

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

(3.) Against two concurrent orders one by Controlling Authority (appointed under the Payment of Gratuity Act, 1972) and second by Appellate Authority under said Act, are challenged in present petition.