FORTIS HOSPITALS LIMITED Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Atul Mehra, learned Counsel for Petitioner and Sri Raj Kumar Singh, learned Standing Counsel for respondent Nos.1 & 2.

(2.) Even in the revised call none appeared on behalf of Respondent No.3 although detailed Counter Affidavit has already been preferred on behalf of Respondent No.3, which is available in the records.

(3.) The present Petition has been instituted for challenging the Award, dtd. 11/11/2014 passed by Respondent No.2, which was published on dtd. 27/3/2015 and the same was pasted on the notice board on dtd. 15/5/2015. While challenging the sanctity, genuineness and correctness of the award which impugned the present Petition on several other grounds inter alia specifically on the ground that the award has been passed as an ex parte and there was no discussion of the stand taken up by the Petitioner being the sole Employer of Respondent No.3.