TEXTILE LABOUR ASSOCIATION Vs. ARVIND MILLS LTD

JUDGEMENT

(1.) LEARNED counsel Mr. Vasavada appearing for the petitioner submitted that connected petition being Special Civil Application No. 8329 of 1999 is already disposed of on 7. 5. 2009 by this Court reserving liberty for the parties to approach in case of difficulty. He submitted that the parties having arrived at an in-principle settlement, the present petition would not survive and may be disposed accordingly. Therefore, the petition is disposed, Rule is discharged and interim relief, if any is operating at present, is vacated with no order as to costs.