Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3585 OF 2015
(Arising out of SLP(C)No.15901 of 2014)
RISHIROOP RUBBER (INTERNATIONAL) LTD. ... APPELLANT(S)
VS.
STATE OF GUJARAT
... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Leave granted.
rd
2. In view of the order dated 23 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
st
order passed by this Court on 1 December, 2014, this
JUDGMENT
appeal does not survive.
3. In view of the above development in the matter, the
th
impugned order dated 18 February, 2014 passed in Letters
th
Patent Appeal No.1720 of 2005, affirming the order dated 27
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
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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;
th
6 April, 2015.
JUDGMENT
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