SANDIP B. PATEL Vs. P.I INDUSTRIES LTD.

JUDGEMENT

(1.) Heard Mr. Sonagra, learned advocate for the petitioner and Mr. Desai learned advocate for respondent.

(2.) The workman has taken out present petition at interlocutory stage of Permission Application (IT) No.1/2006 which is pending before learned Labour Court at Ahmedabad.

(3.) It would be appropriate to take into account the relevant facts which would justify and fortify above mentioned position.