PRESIDENT Vs. JUDGE

JUDGEMENT

(1.) Rule. By consent, Rule made returnable forthwith. Heard Mr. Anil S. Mardikar, learned Counsel for petitioner and Mr. S.E. Raghorte, learned Counsel for respondent no.2.

(2.) The petition takes exception to the order of the Labour Court rejecting petitioner's application for setting aside ex-parte judgment.

(3.) Few facts for the purpose of disposal of the present petition are as follows :-