NICE RUBBER Vs. PRESIDING OFFICER

JUDGEMENT

(1.) RULE.

(2.) With the consent of the parties, the matter has been heard and disposed of by this order.

(3.) The short point involved in this case is whether the Labour Court after the Award has become enforceable has jurisdiction to entertain an application for setting aside the Award passed ex-parte against the management. A few facts relevant for deciding this petition are: