BHANUBHAI RANCHHODBHAI PARMAR Vs. MAFATLAL INDUSTRIES LTD

JUDGEMENT

(1.) Rule. Mr. Krunan Nayak, learned Advocate appearing on behalf of Mr. Trivedi & Gupta, waives the service of notice of rule on behalf of the respondent.

(2.) With the consent of the learned Advocates appearing on behalf of the respective parties, present petition is taken up for final hearing today.

(3.) By way of this petition under Article 226/227 of the Constitution of India, the petitioners have prayed for an appropriate writ, order and/or direction, quashing and setting aside the order passed by the Industrial Tribunal at Nadiad in Review Application (ICM) No. 1/2004.