INDIA OFFSET PRINTERS (P) LTD Vs. DINESH PANDEY

JUDGEMENT

(1.) Cm APPL. 18645/2018 (Exemption)

(2.) The brief facts of the case are that the respondent was working with the petitioner Management as a Fitter Man at a salary of Rs.5,500/- per month with effect from 04.06.200 When the respondent demanded certain benefits, the petitioner Management terminated his services on 21.04.201 The respondent lodged a complaint on 24.04.2012 through his Union to the Labour Department.

(3.) Notice of the petition was served upon the petitioner on 20201 One Shri Ajeet Kumar Ahuja, Advocate having Enrolment No.D/130/78, Resident of 21B, GF, Sukhdev Vihar Road, New Delhi-110025, had put in his appearance on behalf of the petitioner on 02.04.2013 by filing his memo of appearance and took a date for filing the written statement and after 2-3 dates the petitioner Management stopped appearing and was proceeded ex-parte on 10.07.2014.