PARADISE VILLAGE Vs. REGIONAL PROVIDENT FUND

JUDGEMENT

(1.) HEARD Mr. Palekar, learned Counsel for the petitioner and Mr. Ferreira, learned Assistant Solicitor General for the respondents.

(2.) RULE . By consent, heard forthwith.

(3.) BRIEFLY , the facts leading to filing of the present petition are as under : Pursuant to remand made by the Appellate Tribunal functioning under the Act in an appeal preferred by the petitioner, the hearing before respondent no.1 was fixed on 31/10/2011. The advocate for the petitioner appeared before respondent no.1 on 31/10/2011 and the matter was adjourned to 16/11/2011 on which date, the advocate appearing for the petitioner reached late. Respondent no.1 fixed next date of hearing on 21/12/2011 which was not made known to the advocate for the petitioner. Thereafter, a formal notice was sent by respondent no.1 confirming the date of hearing on 21/12/2011.