RAMASU HYDRAULICS Vs. RAJ KISHORE MISHRA

JUDGEMENT

(1.) Rule.

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

(3.) The present petition has been filed by the petitioner/ management assailing the ex-parte award dated 1.8.2003, passed by the Labour Court, as also the order dated 13.8.2004, dismissing the application filed by the petitioner/ management seeking setting aside of the ex-parte order dated 1.8.2003.