M/S. SAINI GENERAL STORE Vs. STATE

JUDGEMENT

(1.) This is a Petition challenging the order dated 29th August, 2014 of the Authority under the Delhi Shops and Establishment Act, 1954.

(2.) It is noted from the order that the same was an ex-parte order inasmuch as it is recorded in the impugned order of the authority that the summons along with the copy of the claim was forwarded to the petitioner through speed post with a direction to appear in the Court to reply the claim. It is the contention of the learned counsel for the petitioner that no summons were received by the petitioner.

(3.) Noting the above said submission, this Court had directed the counsel for the respondent No. 1 to produce the relevant record.