ROHTASH Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Challenge in the writ petition is to the ex parte award Annexure P-2 dated 27.09.2017 as well as order Annexure P-3 dated 11.03.2019 passed by respondent No. 1 dismissing the application for setting aside ex parte award. Learned counsel contends that the impugned orders are legally unsustainable, therefore liable to be set aside. Learned counsel further contends that without going into the merits of the case qua ex parte award, the matter can be remanded by setting aside order Annexure P-3 and directing the Industrial Tribunal cum Labour Court Panipat to decide the application for setting aside ex parte award Annexure P-2 dated 27.09.2017 in accordance with law.

(2.) Notice of motion to respondent No.2 qua order Annexure P-3 only.

(3.) Mr. Nishant Sharma, Advocate for Mr. Hitesh Pandit, Advocate accepts notice on behalf of respondent No.2 and states that he does not wish to file reply and would argue the case. Learned counsel contends that the impugned order Annexure P-3 has rightly been passed by the Industrial Tribunal cum Labour Court Panipat.