PARSHURAM TILES COMPANY LTD Vs. KANJIBHAI SOMABHAI

JUDGEMENT

(1.) Heard Mr. K.M. Patel, learned senior advocate with Mr. V.K. Patel, learned advocate for the petitioner and Mr. V.D. Parghi, learned advocate for the respondents.

(2.) Considering the contentions raised in the petitions and submissions made by the counsel of both the sides, Rule.

(3.) In view of the fact that the subject matter of present petitions relates to the retiral benefits of the workmen of a company which has stopped functioning since 1993 and in view of the joint request by the advocates of the contesting parties, Rule is made returnable forthwith. With the consent and request of the learned advocates for both the sides, the petitions are taken up for final hearing and decision today. Learned advocate Mr. Parghi waives service of notice of rule for the respondents.