BATUK S CHAUHAN Vs. FACTORY MANAGER

JUDGEMENT

(1.) LEAVE to delete respondent No. 2.

(2.) RULE. Mr. Devang Nanavati, learned advocate for respondent No. 1 waives notice of rule for respondent No. 1.

(3.) THE only aspect deserves to be considered in the present case is that whether the Labour Court was justified in rejecting the reference on the ground that the petitioner could not be said to be workman within the definition of the workman under I. D. Act or not.