SGS INDIA PVT LTD Vs. PAWAN KAPOOR

JUDGEMENT

(1.) By this writ petition, the petitioner has challenged the order of Labour Court-II, Delhi dated 7.8.2004 whereby the evidence of the management was closed and the matter was fixed for evidence of workman.

(2.) The short issue involved is - whether the Tribunal should have closed the evidence when the cross examination of MW-2, a witness of management was recorded and no other witness on behalf of the management was present.

(3.) A perusal of the various order-sheets would show that in this case both sides have been taking adjournment one after another and the recording of evidence stretched over a period of two years. Issues were framed on 14.3.2002 and thereafter workman evidence was concluded on 25.8.2003 and the case for management evidence was fixed for 20.10.2003.