PATEL BHARATKUMAR NARANBHAI Vs. GUJARAT STEEL TUBES LIMITED

JUDGEMENT

(1.) IN this petition, an award dated February 6, 2007 is brought under challenge. By the said award, the learned Labour Court, Ahmedabad has rejected the Reference (LCA) No. 2130/1992.

(2.) THIS petition appears to have been filed on or around April 3, 2008 and since then, the petition has been adjourned from time to time either on the ground of leave note or sick note of the learned advocate for the petitioner. Today also, when the matter is called out, learned advocate for the petitioner is not present. Hence, the matter is taken up for hearing in absence of the petitioner's advocate.

(3.) IN the impugned award, the learned labour Court has recorded that the company against which the reference proceedings were preferred has been closed down.