RAVI KUMAR Vs. JAIN COOPERATIVE BANK LTD

JUDGEMENT

(1.) The present Petition has been filed on behalf of the Petitioner impugning the Award dtd. 7/11/2023 [hereinafter referred to as "the Impugned Award"] passed by the learned Additional District and Sessions Judge, POLC-8, Rouse Avenue District Courts, Delhi. By the Impugned Award, the complaint filed by the Petitioner/Workman was dismissed by the learned Labour Court on the applicability of the provisions of the Industrial Disputes Act, 1947, in view of the specific bar as placed by the provisions of Sec. 70(1)(b) of the Delhi Cooperative Societies Act, 2003 [hereinafter referred to as "DCS Act"].

(2.) Notice in the present Petition was issued on 8/8/2024. Pursuant thereto, the Respondent sought time to examine the matter and take instructions, and if necessary, file a Counter-Affidavit. No Counter-Affidavit has been filed by the Respondent till today.

(3.) Learned Counsel for the Respondent submits that no Counter- Affidavit is necessary to be filed and he will make oral submissions. 3. With the consent of the parties, the matter is taken up for hearing and disposal today.