BRUK ELECTRICALS PVT LTD Vs. NCT DELHI

JUDGEMENT

(1.) NOBODY is present despite the matter having been called up twice earlier. Previous order sheets show that for the last number of dates, the matter has been adjourned on the request of the learned counsel for the petitioner to enable him to arrive at a negotiated settlement and even the respondent had given an offer to the petitioner that in case an amount of Rs. 41,000/- is paid to each of the workmen towards full and final settlement of their claim. They shall feel satisfied but however, on instructions, the learned counsel for the petitioner had made a statement on 20. 3. 2009 that the proposal is not acceptable to the petitioner. Thereafter, the matter was adjourned to 1st April, 2009 on which date a request for adjournment was made and the matter was kept for today. Today again, despite the fact that it is already 3. 30 p. m. and the matter has been called out twice, nobody has appeared for the petitioner.

(2.) I have heard the learned counsel for the respondent /workmen and perused the record including the impugned award.

(3.) THE petitioner has challenged the award dated 15. 5. 2006 passed by the learned Labour Court-XII, Karkardooma Court, Delhi by virtue of which ID No. 587/2004/1999 titled Sh. Madho Singh and Ors. Vs. M/s bruk Electricals was decided.