BAMARA ENGINEERING WORKS Vs. SATVINDER SINGH

JUDGEMENT

(1.) THE counsel for the petitioner employer states that the petitioner is unable to file the fresh address of the respondent workman and seeks adjournment to move an application for substituted service.

(2.) EXACTLY the same request was made on 23rd November, 2010 when the petition was listed last. It appears that the petitioner employer after obtaining the ex parte ad interim order of stay of proceedings before the Industrial Adjudicator does not want to have the present matter proceeded with.

(3.) I have enquired form the counsel for the petitioner employer as to whether any enquiries were made from the counsel for the respondent workman before the Industrial Adjudicator as to the whereabouts of the respondent workman. The counsel has no instructions.