OBEDUR REHAMAN SHAIKH Vs. SURESH J KHADE

JUDGEMENT

(1.) RULE. Respondents waive service. Heard forthwith.

(2.) ON consideration of the impugned order the learned Labour Court has proceeded on the footing that after the Award is published there is no power in the Labour Court to set aside the ex parte award.

(3.) RULE 26 (2) of the Rules framed in the state of Maharashtra under the Industrial disputes Act, provides that, if within 30 days of the receipt of a copy thereof a party applies to set aside this Award, the Labour Court has jurisdiction to set aside such an Award, order or decision, if sufficient cause is made out. The said Rule reads as under: