NISHAN TRANSFORMERS PVT LTD Vs. ALI MOHD

JUDGEMENT

(1.) AN ex parte order was passed by the Authority under the Payment of Wages Act against the petitioner on February 27, 1988 against which the petitioner submitted an application for setting aside the ex parte order. This application was dismissed by the Authority under the Payment of Wags Act on June 13, 1988. This order dated June 13, 1988, copy of which is placed on record as Annexure 2, is under challenge before this Court.

(2.) DESPITE service no body appeared on behalf of the respondents.

(3.) HEARD learned counsel for the petitioner.