CAMPARI Vs. P O LABOUR COURT IX

JUDGEMENT

(1.) A reference was made in 1998 to the learned Labour Court with regard to the alleged illegal termination on the respondent- workman.

(2.) Summons was issued to the petitioner on 7th January, 1999 but it appears that the summons was issued in the name of M/s Campari Exports while the name of the - petitioner is said to be Campari. The summons, which was sent by Registered A.D. post, was refused by the petitioner.

(3.) In view of this refusal, the learned Labour Court proceeded ex parte against the petitioner by an order dated 14th May, 1999, Thereafter, the learned Labour Court recorded the evidence of the respondent -workman and passed ex parte award on 9th August, 2001.