RAM CHANDER RAI Vs. KHOSLA AUTOMOTIVE PVT LTD

JUDGEMENT

(1.) MR. Anil Kumar Hajelay, learned counsel appearing on behalf of the respondent management, says that he does not want to file any response to this writ petition.

(2.) THIS writ petition is taken up for final disposal with the consent of counsel for both the parties at this stage because counsel for both the parties have agreed for passing of a consent order in the matter.

(3.) THIS writ petition under Articles 226 and 227 of the Constitution filed by the workman is directed against an interim order of the Labour Court dated 18. 05. 2009 closing his opportunity to cross examine the witness of the management. The workman has also challenged an order of the Labour Court dated 13. 08. 2009 by which his application for recall of order dated 18. 05. 2009 has been dismissed.