MAC CHARLES (I) LTD Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This writ petition is directed against the order dated 21.05.2013 passed by the Additional Permanent Lok Adalath at Bangalore in PLA Petition No.7799/2012 whereby, application filed by the respondent has been allowed.

(2.) Brief facts are :-

(3.) Sri. B.S.Satyanand, learned counsel for the petitioner submits that pursuant to the notice issued by the Permanent Lok Adalat, the petitioner has filed a reply on 04.04.2013 and also requested the Permanent Lok Adalat to grant some more time for filing detailed reply. Subsequently, the permanent Lok Adalat without conducting any conciliation proceeding as per the provisions of Section 22C(4), (5) and (6) of the Act and without giving any opportunity to the petitioner has passed the impugned award at Annexure-Q dated 21.05.2003. The same is contradictory to the provisions of the Act. Hence, the petitioner sought for allowing the writ petition.