ZULASH CLEARING & SHIPPING AGENCY Vs. SECRETARY

JUDGEMENT

(1.) Rule, returnable forthwith.

(2.) The Petitioner's director/representative, being a senior citizen has obtained a certificate from the Office as per "Rules for presentation and conduct of proceedings inperson by the parties", to appear in person before the Court. On request, heard finally by the consent of the parties. As the facts and the law involved are common and interlinked, therefore, based upon the written and oral submission so made by the parties, this common Judgment.

(3.) The Petitioner, by Writ Petition No. 2560 of 2007 (the First), is challenging exparte Judgment and order, dated 6 July 2007 passed by Respondent No.1 (The Board), directing the Petitioner to deposit a sum of Rs.75,48,467.25/ as arrears of wages arising out of agreement dated 1 December 2001 signed by the Petitioner with Respondent No.2 (The Union) in presence of an Officer of the Board.