INDCOAT SHOE COMPONENTS LTD Vs. JAGAN KASHYAP

JUDGEMENT

(1.) Heard Shri Ashok Trivedi, learned counsel for the petitioner and Shri L.M. Singh, who has put in appearance on behalf of respondents no. 1.

(2.) At the outset, Shri L.M. Singh, learned counsel appearing for contesting respondent made a statement that he does not propose to file any counter affidavit and with the consent of the learned counsel for the parties, the writ petition is being finally disposed of at this stage under the Rules of the Court.

(3.) This petition is directed against the award dated 31.05.2010 passed by prescribed authority, Labour Court II, Kanpur and the order dated 02.11.2011 rejecting the application moved on behalf of the petitioner for setting aside the award dated 31.05.2010 which was, admittedly, ex parte.