Gurukrupa Procons Pvt Ltd vs Abhesinh Nathabhai Damor
2021 Latest Caselaw 355 Guj

        C/SCA/17914/2018                                ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CIVIL APPLICATION NO. 17914 of 2018
                              With
          CIVIL APPLICATION (FOR ORDERS) NO. 1 of 2019
         In R/SPECIAL CIVIL APPLICATION NO. 17914 of 2018
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                  GURUKRUPA PROCONS PVT LTD
                             Versus
               ABHESINH NATHABHAI DAMOR & 4 other(s)
==========================================================
Appearance:
MR RD DAVE(264) for the Petitioner(s) No. 1
MR.PRASHANT B SHARMA(7028) for the Respondent(s) No. 1,2,3
NOTICE SERVED(4) for the Respondent(s) No. 4,5
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 CORAM: HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                           Date : 11/01/2021

                            ORAL ORDER

1. Heard learned advocate Mr.R.D.Dave for the petitioner

through video conference.

2. Mr.Dave submits that this issue is squarely covered by

two judgments, copies of which are annexed at Annexure B

and at Annexure - C to this petition, as the present dispute

is also in respect of similar set of workmen but as three

workmen were left out, this petition is preferred. Mr.Dave

points out that the judgments which are annexed at

Annexure - B & C are also delivered in respect of the

petitioner company and deal with the issue which is under

consideration by way of present petition.

C/SCA/17914/2018 ORDER

3. Since learned advocate Mr.Prashant Sharma for the

respondent could not join, in the interest of justice, stand

over to 08.02.2021.

(NIRZAR S. DESAI,J) MISHRA AMIT V.