DEVJIBHAI RANABHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE counsel appearing on behalf of the applicant is not pressing this application in view of compliance of an order passed by this Court vide letter dated 16th October, 2000 by the respondent.

(2.) NONETHELESS , it is stated by the counsel for the applicant that adequate amount has not been paid and, therefore, before appropriate forum, recovery application under the Industrial Disputes Act is already pending. In view of this, the present application is not pressed by the applicant and hence, this application is disposed of. Rule is discharged. Interim relief, if any, stands vacated.