BIMAL CHANDRA JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Lallan Kumar, the learned Advocate for the appellant and Mr. Alok Kumar Sinha, the learned counsel for the respondent 2nd set/Shree Baidyanath Ayurved Bhawan Private Ltd.

(2.) Mr. Rohitab Das, the learned counsel for the State is also present.

(3.) The judgment under challenge is dtd. 2/8/2017, passed in C.W.J.C. No. 8999 of 2014, whereby the Award dtd. 5/2/2014, passed by the Industrial Tribunal, Patna in Reference Case No. 36 of 2007, in favour of the appellant, has been set-aside.