(1.) In this group of petitions the respondent is the same and the orders made on recovery applications are all passed on 9-4-2009 rejecting the same, which are impugned in these petitions. This Court issued notice for final disposal on 23-6-2009 making it returnable on 24-7-2009. The respondent-employer appeared in response to the notice through learned Advocate Shri Japee, and with the consent of the Advocates of the parties these matters are taken up for final disposal, as the question involved is common, they are heard together and are being decided by this common judgment.
(2.) Rule. Shri Japee, learned Advocate for the respondent waives service of notice of rule in all the petitions. Rule is fixed forthwith.
(3.) The petitioners, applicants in Recovery Application Nos. 929 to 938 of 2008 have filed these petitions challenging the order dated 9-4-2009 passed by the Labour Court, Ahmedabad, rejecting their recovery applications on the ground of non-existence of any right to be enforced under Sec. 33C(2) of Industrial Disputes Act (hereinafter referred to as 'I. D. Act' for brevity). The petitioners are hereinafter referred to as the 'Workmen' and the respondent is referred to as the 'Employer' for the sake of convenience.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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