ZILLA PARISHAD Vs. SHIVA

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith and heard by consent.

(2.) THE petitioner herein is challenging the Judgment and order passed by the Industrial Court, declining to set aside the ex parte Judgment and also prays for setting aside the ex parte Judgment dated 29th September, 2006.

(3.) THE fact that the Advocate engaged by the petitioner attended first date and the matter was not attended thereafter, is not the matter in dispute.