BACKBONE PROJECTS LTD Vs. YOGESH BHAVCHANDBHAI GADHIYA

JUDGEMENT

(1.) HEARD Mr. Dave, learned advocate for petitioner and Mr. Shashikant Gade, learned advocate for respondent No. 1.

(2.) RULE. Mr. Shashikant Gade, learned advocate waives service of notice of Rule on behalf of respondent No. 1. With the consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing and disposed of to-day.

(3.) IN this petition, petitioner has brought under challenge order dated April 24, 2008 passed by appellate authority under the provisions of Payment of Gratuity Act, 1972 (hereinafter referred to as "the Act") and also the order dated April 30, 2007 passed by the competent authority under the Act.