SARASWATI TRADING CO Vs. JAI PRAKASH SINGH

JUDGEMENT

(1.) This is a petition by the management seeking quashing of warrants of arrest/recovery dated 29th December, 2005 issued pursuant to an ex-parte award dated 22nd February, 2003.

(2.) The learned counsel for the petitioner contends that an application under Order 9 Rule 13 for setting aside the ex-parte award has already been filed along with an application for stay before the Labour Court, however, since there was no presiding officer the applications were not considered and consequently, the present writ petition was filed.

(3.) In the present writ petition the operation of the ex-parte award dated 22nd February, 2003 and the proceedings seeking implementation thereof were stayed by order dated 28th February, 2006.