KUNAL Vs. GNCTD

JUDGEMENT

(1.) Rule.

(2.) With the consent of the parties the matter is being heard and disposed of.

(3.) The present petition has been filed by the petitioner for setting aside the ex-parte award dated 27.5.2003, passed by the Presiding Officer, Labour Court. A perusal of the record reflects that the petitioner/ management stopped appearing in the matter w.e.f 3.4.2003, as a result of which it was proceeded against ex-parte on the said date and the matter was listed on 27.5.2003, when ex-parte arguments were heard, followed by the impugned award.