LAXMAN POLYMERS LTD Vs. RAJENDRA SHARMA

JUDGEMENT

(1.) By this writ petition, the petitioner has challenged the legality of the order dated 17.4.2003 with a prayer for quashing the order and directing the cross examination of the witnesses of the workman to be allowed by the management.

(2.) Briefly, the facts are that the Labour Court vide its order dated 8.8.2002, dismissed the application of the petitioner for setting aside ex parte order dated 9.11.2000 and also dismissed the application under Order 18 Rule 17 of C.P.C.

(3.) From the order of the Tribunal, it appears that after management was proceeded ex-parte on 9.11.2000, the case was fixed for remaining evidence of workman. On 12.4.2001 copy of affidavit of witness was given to management and the case was fixed for cross examination of witnesses of the workman on 18.9.2001. None appeared for the management on 18.9.2001 as well, and the management was proceeded ex parte thereafter the case was fixed for final arguments. Management made an application for setting aside order dated 9.11.2000. On 8.8.2002, date fixed for disposal of application, management did not appear and Tribunal dismissed the application.