Rishiroop Rubber (International) Ltd. Vs. State of Gujarat
[Civil Appeal No.3585 of 2015 arising out of SLP (C) No.15901 of 2014]
ANIL R. DAVE, J.
1. Leave granted.
2. In view of the order dated 23rd March, 2015, passed by the Presiding Officer of Industrial Tribunal No.2 at Vadodara in Reference (I.T.) No.12 of 2005 in pursuance of order passed by this Court on 1st December, 2014, this appeal does not survive.
3. In view of the above development in the matter, the impugned order dated 18th February, 2014 passed in Letters Patent Appeal No.1720 of 2005, affirming the order dated 27th September, 2005 passed by the learned Single Judge in Special Civil Application No.15652 of 2005 is set aside.
4. Needless to say that it would be open to the respondent to challenge the validity of the order passed by the Tribunal.
5. The civil appeal is disposed of as allowed to the above extent with no order as to costs.
..............J. [ANIL R. DAVE]
..............J. [KUIRIAN JOSEPH]
New Delhi;
6th April, 2015.
