SHREE GOVIND PLASTICS Vs. SONU PRAJAPATI

JUDGEMENT

(1.) Exemptions allowed, subject to all just exceptions. The application stands disposed of.

(2.) BY way of the present petition, the petitioner is seeking setting aside of the impugned award dated 03.10.2013 passed by the learned Presiding Officer, Labour Court No. IX, Karkardooma Courts, Delhi, in I.D. No. 433/2012, titled as 'Sonu Prajapati Vs. Shree Govind Plastics'.

(3.) I note, vide order dated 13.02.2013, learned Labour Court framed the following issues: -