KHERALU MUNICIPALITY Vs. RAJESHBHAI MANIBHAI SOLANKI & ANR

JUDGEMENT

(1.) BOTH these petitions arise out of the award passed by the Labour Court, Mehsana in Reference (LCM) No.1013 of 2008 and therefore, both are being considered and decided by this common judgment and order.

(2.) RULE in Special Civil Application No.12266 of 2013. Learned advocate Mr.Pathak waives service of notice of rule.

(3.) SPECIAL Civil Application No.12266 of 2013 is filed by the employer - Municipality challenging the ex -parte award of the Labour Court dated 16.09.2010 passed in Reference (LCM) No.1013 of 2008 and the order dated 23.02.2012 passed in Miscellaneous Application No.1 of 2011 in Reference (LCM) No.1013 of 2008, whereby the cost of Rs.2,000/ - was directed to be paid within a period of 30 days, to the extent of extending the time limit of said 30 days.