MEGHDUT AUTOMOBILES Vs. UMEDSINH BALVIRSINH RAJPUT

JUDGEMENT

(1.) On 6/8/2021, this Court has passed the following order:-

(2.) Thus, the Coordinate Bench has observed that the petitioner has asked respondent No.1-workman to resume duty immediately, however, the respondent No.1 has failed to do so.

(3.) Today also, when the matter is taken up for hearing, the respondent workman has neither appeared as a party-in-person nor through an advocate.