Gujarat High Court
I C P A Health Products Ltd vs D J Chauhan Or His Successor As & on 19 June, 2014
Author: K.S.Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/LPA/596/2010 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 596 of 2010
In SPECIAL CIVIL APPLICATION NO. 7218 of 2008
TO
LETTERS PATENT APPEAL NO. 603 of 2010
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
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1 Whether Reporters of Local Papers may be allowed to see the
judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the judgment ?
4 Whether this case involves a substantial question of law as to the
interpretation of the Constitution of India, 1950 or any order made
thereunder ?
5 Whether it is to be circulated to the civil judge ?
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I C P A HEALTH PRODUCTS LTD.....Appellant(s)
Versus
D J CHAUHAN OR HIS SUCCESSOR AS & 1....Respondent(s)
=========================================
Appearance:
Mr K.M. Patel, Senior Advocate assisted by Ms Hina Desai for the Appellant
MR HEMANG M SHAH, ADVOCATE for the Respondent(s) No. 1
MR PH PATHAK, ADVOCATE for the Respondent(s) No. 2
=========================================
CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
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C/LPA/596/2010 JUDGMENT
Date : 19/06/2014
COMMON ORAL JUDGMENT
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) By way of filing these appeals, the appellant - original petitioner has challenged common judgment and order dated 31 st August 2009 and 2nd September 2009 passed by the learned Single Judge in Special Civil Application No.7218 of 2008 and other cognate matters whereby the learned Single Judge has dismissed the writ petitions filed by the petitioner.
2 Since all the appeals involve common questions of facts and law, they are heard and are being disposed of by way of this common judgment and order.
3 The short facts giving rise to the present group of appeals are that the petitioner company has filed Approval Application No.7 of 2005 under Section 33(2)(b) of the Industrial Disputes Act, 1947 seeking approval of the Labour Court to the action of the petitionercompany in discharging/dismissing the services of the respondent workmen on the ground that they indulged into several acts of misconducts and also declared illegal strike and have tried to sabotage the plant and machinery. The aforesaid Approval Application was filed in the pending Reference being Reference (LCB) No.11 of 2003, which was filed by the workmen seeking wage revision. The said application was heard by the Labour Court and vide its order dated 25 th March 2008, the Labour Court, Bharuch rejected the same on the ground that the petitioner company has not conducted any inquiry before termination of the respondent workmen and that the termination was intended to defeat the demands raised by the workmen.
Page 2 of 16C/LPA/596/2010 JUDGMENT 4 The workmen have also filed Reference (LCB) No.71 of 2005
challenging the action of the management in discharging 19 workmen on and from 16th March 2005 on the ground of strike and lock out.
5 The case of the petitioner is that the order dated 25 th March 2008 passed by the Labour Court, Bharuch was not served upon it and the petitioner came to know about the same when the same was supplied to it by the respondent union through fax along with letter dated 29 th April 2008 calling upon the petitioner to implement the order passed by the Labour Court. The petitioner on 3rd May 2008 made application to the Labour Court and after getting the copy of the order challenged the same by way of filing Special Civil Application Nos.7218 of 2008 and 7608 to 7615 of 2008 praying that the order dated 25 th March 2008 passed by the Labour Court, Bharuch be quashed and set aside. The aforesaid group of petitions was heard and decided by the learned Single Judge by a common judgment and order and the learned Single Judge has dismissed the writ petitions filed by the petitioner Company.
6 Before the matter could be proceeded on merits, Mr P.H. Pathak, learned counsel for respondent No.2 - Union has raised a preliminary objection against the maintainability of the present appeals on the ground that the writ petitions are filed under Article 227 of the Constitution of India and therefore appeals are not maintainable. He further submitted that even the learned Single Judge has at more than one place stated that the petitions are being considered under Article 227 of the Constitution of India. Mr K.M. Patel, learned Senior Counsel, assisted by Ms Hina Desai, learned counsel for the petitioner - company, on the other hand, stated that in view of the decision of the larger Bench of this Court in the case of Gujarat State Road Transport Corporation v. F.M. Mogal, 2014 1 GLH 1, more particularly, clauses (vii) and (viii) of paragraph 254 of the judgment, which reads as under:
Page 3 of 16C/LPA/596/2010 JUDGMENT "vii) A writ of certiorari lies in appropriate cases against the order of Tribunal or Court subordinate to the High Court where such a Court, or Tribunal acts not only as an authority of first instance but even if such a Court or Tribunal acts as an appellate or revisional authority provided a case for a writ of certiorari is made out to the satisfaction of the Court concerned. Thus, if an appellate or revisional order of the Court or Tribunal, subordinate to a High Court, suffers from a patent error of law or jurisdiction, the same could be challenged before the High Court with the aid of Article 226 of the Constitution and it could not be said that such an appellate or revisional order of the Court or Tribunal could be challenged with the aid of Article 227 alone.
viii) The High Court, when exercising jurisdiction to issue a writ of certiorari does not act either as a Court of Appeal or that of Revision and it has no power to correct either findings of fact or even errors of law except where the error of law is patent on the face of the record. The sole function of the Court is to correct the persons or Tribunals exercising judicial or quasijudicial functions when they assume jurisdiction which they do not possess, or when they refuse to exercise jurisdiction which is vested in them by law, or when in the exercise of their jurisdiction they violate principles of natural justice."
7 Mr Patel, learned Senior Counsel for the appellant has relied upon paragraph 191 of the said judgment to contend that the learned Single Judge has committed an error in not considering the facts to determine whether the facts justify the party in filing the petition under Article 226 and/or under Article 227 of the Constitution of India. He has further contended that the learned Single Judge has committed an error in believing the petition to be filed under Article 226 of the Constitution of India though in the title clause it is stated that the petition is filed under Article 226, 227 of the Constitution of India. Apart from that, even in the prayer clause a writ of certitorari is sought for. Mr Patel has also relied upon the decision of Sushilabai Laxminarayan Mudliyar and others v. Nihalchand Waghajibhai Shaha, AIR 1992 SC 185, more Page 4 of 16 C/LPA/596/2010 JUDGMENT particularly, paragraphs 3 and 4 thereof, which are reproduced hereinbelow:
"3. We have heard learned Counsel for the parties and have also perused the writ petition filed by the respondents in the High Court. In our view the Division Bench was totally wrong in holding that the impugned order of the learned single Judge indicated that in truth and substance it was passed under Art. 227 of the Constitution. The grounds taken in the writ petition unmistakably go to show that it was a petition under Art. 226and the order passed by the learned single Judge was also under Art.
226. This Court in Umaji's case (AIR 1986 SC 1272) (supra) had laid down as under (at pp. 132021 of AIR):
"Petitions are at times filed both under Articles 226 and 227 of the Constitution. The case of Hari Vishnu Kamath v. Syed Ahmed Ishaque, (1955) 1 SCR 1104 : (AIR 1955 SC 233), before this Court was of such a type. Rule 18 provides that where such petitions are filed against orders of the tribunals or authorities specified in Rule 18 of Chapter XVII of the Appellate Side Rules or against decrees or orders of courts specified in that Rule, they shall be heard and finally disposed of by a single Judge. The question is whether an appeal would lie from the decision of the single Judge in such a case. In our opinion, where the facts justify a party in filing an application either under Articles 226 and 227 of the Constitution, and the party chooses to file his application under both these Articles, in fairness and justice to such party and in order not to deprive him of the valuable right of appeal the Court ought to treat the application as being made under Art. 226, and if in deciding the matter, in the final order the Court gives concillary directions which may pertain to Art. 227, this ought not to be held to deprive a party of the right of appeal under clause 15 of the Letters Patent where the substantial part of the order sought to be appealed against is under Art. 226. Such was the view taken by the Allahabad High Court in Aidal Singh v. Karan Singh (AIR 1957 All 414) (FB) and by the Punjab High Court in Raj Kishan Jan v. Tulsi Dass, AIR 1959 Punj 291, and Barham Dutt v. Peoples' Cooperative Transport Society Ltd., New Delhi, AIR 1961 Punj 24 and we are in agreement with it."Page 5 of 16
C/LPA/596/2010 JUDGMENT
4. The Full Bench of the Bombay High Court wrongly understood the above Umaji Kesho Meshram's case (AIR 1986 SC 1272). In Umaji's case it was clearly held that where the facts justify a party in filing an application either under Art. 226 or 227 of the Constitution of India and the party chooses to file his application under both these Articles in fairness of justice to party and in order not to deprive him of valuable right of appeal the Court ought to treat the application as being made under Art. 226, and if in deciding the matter, in the final order the Court gives ancillary directions which may pertain to Art. 227, this ought not to be held to deprive a party of the right of appeal under clause 15 of the Letters Patent where the substantial part of the order sought to be appealed against is under Art. 226. Rule 18 of the Bombay High Court Appellate Side Rules read with clause 15 of the Letters Patent provides for appeal to the Division Bench of the High Court from a Judgment of the learned single Judge passed on a writ petition under Art. 226 of the Constitution.In the present case the Division Bench was clearly wrong in holding that the appeal was not maintainable against the order of the learned single Judge. In these circumstances we set aside the impugned order of the Division Bench and direct that the Letters Patent Appeal filed against the Judgment of the learned single Judge would now be heard and decided on merits. In view of the fact that it is an old matter we request the High Court to decide the Letters Patent Appeal within six months. It is further directed that till the final disposal of the Letters Patent Appeal the operation of the order of the single Judge shall remain stayed. The appeals are allowed in part with no order as to costs."
8 In view of the aforesaid observations, the preliminary contention raised by Mr Pathak is not maintainable and therefore the same is rejected.
9 Mr Patel has next contended that the employer was not required to lead any elaborate evidence justifying the approval as the said proceeding is not an elaborate proceeding requiring the employer to lead elaborate evidence and on the basis of prima facie case termination of the employees can be granted approval. Mr Patel has relied upon the affidavit filed by one Mr. J.B. Patel, management witness, and Page 6 of 16 C/LPA/596/2010 JUDGMENT contended that this affidavit contains sufficient material which goes to show that in a given facts and circumstances of the case the commotion and disorderly behaviour of the workmen rendered holding of the inquiry almost impossible and therefore the management was left with no choice but to discharge and terminate services of the workmen without holding inquiry, which fact is not disputed by the respondents. Mr Patel submitted that the termination of simplicitor cannot be said to be unjustified and by way of abundant precaution the approval application was made as the reference with regard to wage revision was also pending before the Labour Court. Therefore the approval application ought to have been allowed by the Court. He submitted that if a Reference is made to the Labour Court and in that reference if the Labour Court comes to the conclusion that the case was that of breach of principle of natural justice warranting fullfledged inquiry, then only employer will have to lead full evidence on the action of termination and not otherwise.
10 Mr Patel has also taken us through the order of the Labour Court where the Labour Court has not considered the evidence and if the Labour Court was not satisfied with the evidence led before it, it ought to have given chance to the parties to lead the evidence. In support of his submission, Mr Patel has relied upon the decision of the Apex Court in the case of Karnataka State Road Transport Corporation v. Lakshmidevamma (Smt.) and Another, (2001) 5 SCC 433 more particularly paragraph 27, which reads as under: "27. The right of the employer to adduce evidence before the Labour Court/Industrial Tribunal to justify the termination of the services of a workman has been recognised in various judgments of this Court delivered in last more than four decades. Such a right is not in dispute. In M/s. Bharat Sugar Mills Ltd. v. Shri Jai Singh, ((1962) 3 SCR 684), this Court said that the Tribunal rightly allowed the management to adduce evidence before it in support of its application for permission to dismiss even though the Page 7 of 16 C/LPA/596/2010 JUDGMENT domestic enquiry held by it was highly defective. That was a case under Section 33(2) of the Industrial Disputes Act. In Management of Ritz Theatre (P) Ltd. v. Its Workmen, (1963) 3 SCR 461 : (AIR 1963 SC 295), which appeal arose out of reference under Section 10 of the Industrial Disputes Act, this Court again reiterated that if the finding on the preliminary issue is against the employer, permission will have to be given to the employer to adduce additional evidence."
11 Learned counsel for the appellant has also taken us through various parts of the judgment of the larger bench and contended that in view of the agitation resorted to by the workmen the company had to issue closure notice and thereafter lay off was declared on 16 th March 2005. In that view of the matter, it is contended by Mr Patel that the Labour Court has committed an error in considering the victimisation on the ground that correct principle is not followed and the learned Single Judge has also dismissed the writ petition on the ground of victimisation.
12 Mr Patel has also relied upon the decision of the Apex Court in the case of M/s Bharat Iron Works v. Bhagubhai Balubhai Patel and Ors., AIR 1976 SC 98 to contend that the onus of establishing a plea of victimisation will be upon the person pleading it and mere allegations, vague suggestions and insinuations are not enough. He relied upon paragraph 19 of the said decision, which reads as under:
"19. If the finding of the Tribunal that it was a case of victimisation is correct, the Tribunal could interfere with the orders of dismissal. On the test laid down above with regard to victimisation, it is found that the Tribunal was wrongly holding that no prima facie case was established naturally fell into an error. If the Tribunal held as it should have rightly held, that the offence was established no question of victimisation could arise. Such an incident may be an unholy spark and aberration out of certain prevailing conformation but cannot have the protective umbrella of legitimate trade union activity. Besides, the Tribunal Page 8 of 16 C/LPA/596/2010 JUDGMENT in accepting the plea of victimisation took into consideration an extraneous factor, namely, about the justifiability or otherwise of the lay off. Lay off was beyond the scope of the enquiry under Section 33 and the Tribunal went wrong by unnecessarily arriving at a conclusion against the management that lay off was unjustified. This conclusion of the Tribunal largely influenced it to hold the management guilty of victimisation.We are, therefore, clearly of opinion that in this case there is a manifest error of law on the part of the Tribunal in coming to the conclusion that the management was guilty of victimisation. The Tribunal made two serious errors, firstly by holding that the offence was not established prima facie, and secondly, by allowing it to be influenced by an extraneous finding with regard to the lay off. Since it is a jurisdictional fact and the Tribunal's correct findings about victimisation resulted in an error of jurisdiction on the part of the Tribunal in not allowing the applications under Section 33 . The High Court was, therefore, not correct in dismissing the writ application in limine."
13 On the point of victimisation, Mr Patel has referred to unreported decision of this Court in Special Civil Application No.6060 of 1988 wherein it is observed as under:
"When we look into the entirety of the records, before the Tribunal as per papers disclosed before us we gather the firm impression that the Tribunal was called upon to discharge a limited jurisdiction to find out as to whether prima facie a case was made out against the petitioner for the dismissal and the action of the respondent was not actuated by malafides or unfair labour practice or victimisation. Hence we will be legitimate in concluding that the findings rendered by the Tribunal were duly at the prima facie level for the purpose of examination the question as to whether permission should be accorded or not, or in other words to lift or maintain the ban. This conviction of ours has not been dislodged by the learned counsel for the respondent by pointing out any significant feature contra. The Tribunal could not be stated to have adjudicated any industrial dispute over the dismissal of the petitioner. The accord of permission by the Tribunal could not have the effect of limiting the right of the petitioner to raise an industrial dispute over his dismissal. If this is so, we are of the view that we need not strain ourselves at this juncture to find out the propriety or otherwise of the permission Page 9 of 16 C/LPA/596/2010 JUDGMENT accorded by the Tribunal under Section 33(3) of the Act. ..."
14 Mr Patel has relied upon Model Standing Order Nos.23 and 25 to contend that the employer is not required to seek approval for discharging the workmen simplicitor, but, by way of abundant caution, the approval was sought. He further submitted that though this contention was raised before the learned Single Judge and though the same was referred to in the judgment at page 18 in clause iii that the same would be adverted to at the appropriate stage, but the same has not at all been discussed in the judgement. He, therefore, contended that the Labour Court was not justified in going into the larger question of justification and therefore the order passed by the Labour Court as well as the learned Single Judge deserve to be quashed and set aside.
15 Per contra, Mr P.H. Pathak, learned counsel for the respondent workmen has contended that the order of both the authorities are proper and they have led the evidence and after considering the evidence the Labour Court has rejected the approval application filed by the appellant company. This is nothing but victimation of the trade union activity. Mr Pathak further contended that in the Model Standing Order there is no provision for discharging the services of the employees as discharge simplicitor. He further submitted that it is not permissible for the employer to contend that in view of the provision of law the employer can always lead evidence, he cannot take short cut of dismissing employee on a specious ground that the inquiry will be held later on. Shri Pathak relying upon testimony of employee of the appellant attempted to justify that Labour Court's order was absolutely just and proper and that evidence of Shri Patel would go to show that the fact which has been pressed into service with regard to commotion created by workmen so as to prevent employer from holding inquiry is merely a Page 10 of 16 C/LPA/596/2010 JUDGMENT bogey and is not justified and the order of the Labour Court does not call for any interference under Article 227 of the Constitution of India. Shri Pathak has submitted that had there been some kind of commotion which was uncalled for then nobody prevented employer from seeking help of the authority for maintenance of law and order and therefore appropriate complaint could have been filed. In absence of such material mere word of commotion would be of no avail to the employer without justifying dispensing of inquiry as it is done in the present case. The documents marked 13/1 to 13/4 are merely documents and they are not proved before the Court. The employer has not bothered to prove before the Court and therefore those documents cannot be relied upon successfully in the writ petition. Moreover the fact remains to be noted that the approval application was being argued and once again witness was being examined, therefore this itself have all the trappings of industrial dispute as if it was under reference under Section 2(1) of I.D. Act.
16 Mr Pathak has relied upon paragraphs 181, 197, 204 and 209 of the larger bench decision and contended that the petition ought to be treated as a petition under Article 227 of the Constitution of India and the present appeals filed by the appellant are not maintainable and the same deserves to be dismissed.
17 Mr Pathak has relied upon the decision of the Apex Court in the case of Jaipur Zila Sahakari Bhoomi Vikas Bank Ltd. v. Shri Ram Gopal Sharma and others, AIR 2002 SC 643, more particularly, paragraph 14 thereof to contend that it is not correct to say that where the order of discharge or dismissal becomes inoperative because of contravention of proviso to Section 33(2)(b), Section 33A would be meaningless and futile Paragraph 14 of the said decision reads as under:
Page 11 of 16C/LPA/596/2010 JUDGMENT "14. Where an application is made under Section 33(2)(b), Proviso, the authority before which the proceeding is pending for approval of the action taken by the employer has to examine whether the order of dismissal or discharge is bona fide; whether it was by way of victimization or unfair labour practice; whether the conditions contained in the proviso were complied with or not, etc. If the authority refuses to grant approval obviously it follows that the employee continues to be in service as if order of discharge or dismissal never had been passed. The order of dismissal or discharge passed invoking Section 33(2)(b) dismissing or discharging an employee brings an end of relationship of employer and employee from the date of his dismissal or discharge but that order remains incomplete and remains inchoate as it is subject to approval of the authority under the said provision. In other words, this relationship comes to an end de jure only when the authority grants approval. If approval is not given, nothing more is required to be done by the employee, as it will have to be deemed that the order of discharge or dismissal had never been passed. Consequence of it is that the employee is deemed to have continued in service entitling him to all the benefits available. This being the position there is no need of a separate or specific order for his reinstatement. But on the other hand, if approval is given by the authority and if the employee is aggrieved by such an approval, he is entitled to make a complaint under Section 33A challenging the order granting approval on any of the grounds available to him. Section 33A is available only to an employee and is intended to save his time and trouble in as much as he can straightway make a complaint before the very authority where the industrial dispute is already pending between the parties challenging the order of approval instead of making efforts to raise an industrial dispute, get a reference and thereafter adjudication. In this view, it is not correct to say that even though where the order of discharge or dismissal is inoperative for contravention of the mandatory conditions contained in the proviso or where the approval is refused, a workman should still make a complaint under Section 33A and that the order of dismissal or discharge becomes invalid or void only when it is set aside under Section 33A and that till such time he should suffer misery of unemployment in spite of statutory protection given to him by the proviso to Section 33(2)(b). It is not correct to say that where the order of discharge or dismissal becomes inoperative because of contravention of proviso to Section 33(2)(b), Section 33A would be meaningless and futile.
Page 12 of 16C/LPA/596/2010 JUDGMENT The said Section has a definite purpose to serve, as already stated above, enabling an employee to make a complaint, if aggrieved by the order of the approval granted."
18 Mr Pathak has further contended that since no contention was raised in the written arguments by the appellant before the courts below, the same cannot be permitted to be raised before this Court in appeal.
19 We have heard Mr K.M. Patel, Senior Advocate assisted by Ms Hina Desai, learned advocate for the appellant and Mr P.H. Pathk, learned advocate for the respondent workmen.
20 Before proceeding with the matter on merits, in view of the fact that when the title clause of the writ petition shows that the same is filed under Articles 226/227 of the Constitution of India and in the prayer clause writ of certiorari is prayed, in view of clauses (vii) and (viii) of paragraph 254 and paragraph 199 of the larger Bench decision, the present appeal is maintainable.
21 Coming to the point of victimisation, Model Standing Order Nos.23 and 25 provide for discharge of workman employed on a monthly rates of wages and also provide for acts of misconducts. Model Standing Order 23 (4) provides that the employment of a permanent workman employed on the monthly rates of wages may be terminated by giving him one month's notice or on payment of one month's wages (including all admissible allowances) in lieu of notice. Model Standing Order No.25 enumerates various types of actions/punishments which can be imposed for the misconducts enumerated in Model Standing Order No.24. Model Standing Order No.25 reads as under:
"25.(1) A workman guilty of misconduct may be -
(a) warned or censured, or Page 13 of 16 C/LPA/596/2010 JUDGMENT (b) fined, subject to and in accordance with the provisions of the Payment of Wages Act, 1936, or (c) suspended by an order in writing signed by the Manager for a period not exceeding four days, or (d) punished by way of withholding of increment or promotion
(including stoppage of increment at an efficiency bar); or
(e) reduced to a lower post or time scale or to a lower stage in a time scale; or
(f) discharged under Order 23;
(g) dismissed without notice.
Provided that in the case of a workman to whom provisions of Article 311 of the Constitution of India, apply those provisions shall be complied with.
(2) No order under subclause (b) of clause (1) shall be made unless the workman concerned, has been informed in writing of the alleged misconduct or given an opportunity to explain the circumstances alleged against him.
(3) No order of dismissal under subclause (d) of clause (1) shall be made except after holding an inquiry against the workman concerned in respect of the alleged misconduct in the manner set forth in clause (4)."
It is respectfully submitted that though the learned Single Judge observed in the order at paragraph 19(iii) that 'the learned counsel has placed into service No.23 & 25 of Model Standing Orders which is required to be adverted in appropriate stage' he has never referred to or considered the provisions of Clause 23 and 25 of the Model Standing Order in the judgment.
Looking to the aforesaid Model Standing Order Nos.23 and 25 when the order of discharge simplicitor was passed the Labour Court as Page 14 of 16 C/LPA/596/2010 JUDGMENT well as learned Single Judge ought not to have interfered in the same and ought to have granted the Approval Application filed by the appellant company. We are of the opinion that the Labour Court as well as the learned Single Judge have, while considering the Approval Application, have not looked into the principles which are required to be considered and have considered the principles which are not required to be considered and therefore there is a lapse both on the part of the Labour Court as well as the learned Single Judge. Further, in view of the decision of the Honourable Supreme Court in the case of M/s Bharat Iron Works v. Bhagubhai Balubhai Patel and Ors. (supra), we are of the opinion that there is a manifest error of law on the part of the Labour Court in coming to the conclusion that the management was guilty of victimisation and the learned Single Judge was also not correct in dismissing the writ petitions filed by the appellant company.
22 In the result, the appeals are allowed and the order of the learned Single Judge as well as the Labour Court, Bharuch are set aside. The matter is remitted back to the Labour Court, Bharuch. Both the parties will appear before the Labour Court, Bharuch on or before 5 th August 2014 and request the Labour Court, Bharuch to decide Approval Application. The Labour Court, Bharuch will decide the same within a period of 15 days from 10th July 2014 after allowing both the parties to lead the evidence in support of their respective case. No order as to costs.
(K.S.JHAVERI, J.)
(A.G.URAIZEE, J.)
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C/LPA/596/2010 JUDGMENT
mohd
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