SHRAMJIVI KAMDAR UNION Vs. VELANI ENGINEERS

JUDGEMENT

(1.) Rule, returnable forthwith. Learned advocates Mr.Thakkar and Mr.Jhaveri waives service of notice of Rule on behalf of the respective parties.

(2.) The present petition is filed under Articles 226 and 227 of the Constitution of India, challenging the order passed by the learned Labour Court at Ahmedabad on 26/11/2024, rejecting the application filed by the present petitioner seeking an adjournment for producing the addresses for the issuance of summons to the witnesses who are supposed to be examined by the petitioner..

(3.) It is the case of the petitioner that the petitioner raised an industrial dispute seeking a wage rise and other general demands through the labour union, which was registered as Reference (LCAD) No.3 of 2010. The petitioner filed the statement of claim on 10/3/2011, and the written statement by the respondent was filed on 3/12/2013. On 5/12/2021, an affidavit in the form of a chief examination was filed by the petitioner. Subsequently, evidence from eight witnesses was filed on 19/9/2024. After the completion of cross-examination, the applications to reopen the stage below Exhibit 76 and to seek an adjournment to procure the addresses of the proposed witnesses, who are Government Labour Officers to whom the petitioner seeks to issue the summons, were rejected on 26/11/2024, which is the subject matter of challenge before this Court.