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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.

2. In view of the order dated 23rd 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  

order  passed  by  this  Court  on  1st December,  2014,  this  

appeal does not survive.

3.  In view of the above development in the matter, the  

impugned order dated 18th February, 2014 passed in Letters  

Patent Appeal No.1720 of 2005, affirming the order dated 27th  

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; 6th April, 2015.  

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