LOGITRONICS (P) LTD Vs. RAMESH KUMAR SOOD

JUDGEMENT

(1.) This hearing has been done by video conferencing.

(2.) This is a petition filed in 2001 challenging an award passed by the Labour Court in I.D. No. 340/1993 titled Sh. Ramesh Kumar v. The Management of M/s Logitronics (P) Ltd. on 12/1/2000. Vide the impugned award, the termination of Respondent No.1 was held to be illegal and the Petitioner was directed to reinstate Respondent No. 1 with 50% back wages.

(3.) On 18/3/2005, the application under Sec. 17-B of the Industrial Disputes Act, 1947 (hereinafter, "ID Act") was disposed of as allowed and the last drawn wages were directed to be paid to Respondent No.1 within four weeks. However, as per order dtd. 22/10/2019, Respondent No. 1 had stopped appearing in the matter. On 7/7/2020, Mr. Vinay Sabharwal, ld. counsel for the Petitioner had appeared and submitted that he did not have any instructions in the matter. The matter was, thereafter, adjourned to 27/8/2020.