SURVEER PAL Vs. MESSR. SONA SOUND

JUDGEMENT

(1.) IT is not disputed by the counsels for the parties that the learned Additional District Judge in the impugned award dated July 19, 2008 has not adverted to the issues which were framed on March 17, 2007 but has referred to some other issues. The issues framed on March 17, 2007 were as under : -

(2.) IN view of the above, both counsels agree that the matter be remanded back to the Labour Court for re -trial on the issues as framed on March 17, 2007. Both parties shall appear through counsels before the trial Court.

(3.) IT is submitted by learned counsel for the Management that the workman has settled the dispute with the Management. This fact is disputed by counsel for the petitioner. The trial Court shall go into this aspect of the matter as well.