NEW SHORROCK MILLS LIMITED Vs. RAMESHBHAI ATMARAM PATEL

JUDGEMENT

(1.) Rule, service of which is waived by learned Advocate Mr. P. M. Vyas for the respondent.

(2.) By this application, the applicant-original petitioner has sought review of the order recorded by this Court on 17-10-1997 in Civil Application No. 5037 of 1997 in Special Civil Application No. 1424 of 1996. Obviously, it was an interim order as it was passed and recorded pending the hearing of Special Civil Application on merits. The main matter, like that. Special Civil Application No. 1424 of 1996 is still pending and awaiting adjudication of this Court.

(3.) The aforesaid Special Civil Application came to be filed challenging the order dated 21-10-1994 recorded by the Labour Court and confirmed by the Industrial Court by its order dated 4-12-1995, directing reinstatement of the opponent herein with 40 percent back wages. The opponent, of course, has also approached this Court by way of Special Civil Application No. 642 of 1996 questioning the deduction of remaining 60 percent of the amount of back wages. Both the petitions, after hearing, came to be admitted and are pending for final hearing and disposal, while the impugned order has been stayed in the main matter.