PANORAMA EXPORTS PVT LTD Vs. NANDU BHARDWAJ

JUDGEMENT

(1.) VIDE present petition, the petitioner seeks directions for setting aside the orders dated 31.05.2008, whereby the petitioner Management was proceeded ex -parte; accordingly award dated 29.09.2009 passed by the Labour Court in ID No. 138/2007.

(2.) ALSO seeks directions for initiating proceedings against respondent nos. 1 to 4, for the abuse of procedure.

(3.) PERUSAL of the order sheets reveal that notice in the instant petition was issued vide order dated 08.03.2013. Since the petitioner failed to serve the respondent nos. 1 to 4 by ordinary process, they filed CM. No. 15526/2013 seeking substituted service. Same was allowed vide order dated 19.11.2013. Accordingly, respondent nos. 1 to 4/workmen have been served through substituted service. Despite, appeared none on their behalf.