D.P.SHARAF Vs. S.E.C.L.

JUDGEMENT

(1.) The appellant has filed the instant appeal challenging the impugned order dated 24-06-2019 passed by learned single Judge, whereby learned single Judge declined to entertain the petition and dismissed the same.

(2.) Facts of the case in nutshell are that the appellant has filed proceedings before the labour Court in a representative capacity wherein after appearance of non-applicants therein i.e. S.E.C.L. moved an application before the labour Court for allowing the second party therein i.e. employer to be represented through an advocate. The said WA 365 of 2019 application for permission to represent through advocate has been dismissed.

(3.) The said order of the labour Court was made to challenge by the respondents-S.E.C.L. before the High Court in WP(L) No. 67/2019. The said writ petition came up for hearing before the learned single Judge on 07-03-2019 and after hearing learned counsel for the petitioner therein, while issuing notice to the respondent No. 1/appellant, had passed an order of stay of further proceedings of the case No. 04/I.D. Act/2017 (Reference) till next date of hearing.