GUJARAT LEATHER INDUSTRIES LIMITED Vs. ABDULSATTAR GULAMRASUL SHAIKH

JUDGEMENT

(1.) Notice of this writ petition was issued to the respondent vide order dated 21.4.1999. The record shows that the notice was served on the respondent on 16.5.1999. The returnable date was on 16.6.1999 but none appeared on behalf of the respondent on that date. Hearing was adjourned to 1.7.1999. Again on 1.7.1999 none appeared from the side of the respondent and it was adjourned to 10.7.1999. 10.7.1999 being second Saturday and 11.7.1999 being Sunday it has come up for hearing today i.e. 12.7.1999.

(2.) After hearing the learned counsel for the petitioner, I feel that the petition can be finally disposed of at the admission stage more particularly when the respondent has not appeared despite service of notice.

(3.) Through this petition the petitioner has prayed for quashing of the award dated 21.1.1999 passed by the Labour Court, Bharuch, in Reference No. 47/90 contained in Annexure-E to the writ petition.