BHIKAM MASIH Vs. TRIG DETECTIVES PRIVATE LIMITED

JUDGEMENT

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

(2.) None appears for the Respondent/Management. Counter affidavit has also not yet been filed. It is noticed from the record that the Respondent had entered appearance on 6/3/2020, and thereafter, has not appeared at all in this matter. Vide order dtd. 25/1/2021, the right to file the counter affidavit was closed by the Registrar. Despite the same, one more opportunity was thereafter granted, vide order dtd. 10/3/2021. Even so, none is appearing on behalf of the Respondent and counter affidavit has not been filed.

(3.) Mr. Khan, ld. Counsel appearing for the Petitioner/Workman submits that the Workman in this case had filed his claim against the Respondent/Management. However, due to certain reasons, he could not appear before the Labour Court, leading to the passing of the impugned Award dtd. 4/4/2016 in LIR No.5101/2016 (Old Case ID No. 156/14/13), dismissing the claim filed by the Petitioner/Workman.