USO INTERNATIONAL CENTRE Vs. GOBIND GIDWANI

JUDGEMENT

(1.) W.P.(C) No. 5319/2014.

(2.) VIDE the present petition, the petitioner has assailed the impugned award dated 29.03.2014 passed by the learned Labour Court, Karkardooma Court, Delhi, in DID No.03/10 (Old DID No.103/08).

(3.) LEARNED counsel submits that the learned Labour Court has also erred in not considering and discussing the oral and the documentary evidence produced by the petitioner before it, however, admitted functions and activities of the petitioner are not covered under the definition of Section 2(j) of ID Act.