(1.) WE have heard Mr.K.M.Parikh, learned counsel appearing for the appellants and Mr.Kabir A.Hathi, learned counsel appearing for the respondent.
(2.) THIS Letters Patent Appeal has been filed by the appellants on the ground that Labour Court as well as the learned Single Judge have not considered the question of closure of the unit of the company and therefore, the award and the judgment of the learned Single Judge are illegal.
(3.) SINCE the unit is closed, the appellants are not entitled for reinstatement. We do not find any error in the order of the Labour Court or in the judgment of the learned Single Judge. This Appeal is devoid of any merit and is accordingly dismissed.