BELLA VISTA DRYCLEANERS Vs. VISHWANATH KANOJIA

JUDGEMENT

(1.) Heard Mr. More learned Advocate for Applicant and Mr. Pathak learned appointed Advocate to assist the Court. None appears for Respondents despite being served.

(2.) On 15/9/2025, after hearing Mr. More, learned Advocate for Applicant the following order was passed:-

(3.) Briefly stated, Respondent No.1 - employee was engaged as a temporary worker in Applicant's laundry. It is Applicant's case that Respondent No.1 - employee abruptly left the job without prior intimation or notice to Applicant. Thereafter, Respondent No.1 filed Application before the Labour Commissioner seeking reinstatement and continuity in service alongwith backwages. Applicant appeared through his Advocate and filed reply therein. However owing to non- prosecution by Respondent No.1 - employee, Labour Commissioner passed order of closure of proceedings. Subsequently, Applicant received summons to appear before the 7th Labour Court at Bandra. Applicant approached the Court through his Advocate and was informed that Respondent No.1 - employee filed Application under Sec. 36 of the Industrial Disputes Act, 1947 (for short 'ID Act') seeking to restrain Applicant from being represented by Advocate. Consequently, Applicant filed his written statement drafted by his Advocate but filed by his representative. Thereafter, Respondent No.1 - employee filed his evidence alongwith documents whereupon the Labour Court directed Applicant to commence cross-examination. Applicant being a person with limited expertise in the field of law filed Application seeking permission for appointment of Advocate to conduct cross - examination and complete the trial. By order dtd. 1/12/2023, Labour Court rejected the said Application. Hence the present Civil Revision Application.