FIROZ SALEBHAI Vs. JAM MANUFACTURING MILLS

JUDGEMENT

(1.) On 7th September 2021, when this batch of petitions was placed before this Court for the first time, the Court has passed the following order :

(2.) Thereafter, on 14th September 2021, the Court, while fixing the hearing of these writ petition for 21st September on 4.00 p.m., the Court had passed the following order :

(3.) However, despite the matters being specifically fixed for final hearing, the learned Counsel for the petitioners did not remain present. The Court was thus required to pass the following order :