Delhi District Court
Sh. Manish vs Sh. Piyush Jain on 11 July, 2018
IN THE COURT OF SHRI LOKESH KUMAR SHARMA,
ADDITIONAL DISTRICT & SESSIONS JUDGE,
PRESIDING OFFICER LABOUR COURT - XIX,
DWARKA COURTS, NEW DELHI
LCA No. 32/17
Sh. Manish
S/o Sh. Nilamber Bhadoriya
R/o Krishna Vihar Kuti
Bhopra, Gahziabad, U.P.
Through: Progressive National Labour
Union (Regd.)
205, Pratap Khand, Vishwakarma
Nagar, Delhi - 110 095.
.....Workman
Vs
Sh. Piyush Jain, Proprietor / Partner
M/s. Parash Industries
21/5, Gali No. 7, Friends Colony
Industries Area,
G.T. Road, Shahadara,
Delhi - 110 032.
....Management
Date of Institution of the case : 23.02.2017
Date of decision of the case : 11.07.2018
A W A R D
1.Workman had filed the statement of claim under Section 33C(2) of the Industrial Disputes Act, 1947 against the management.
LIR No.32/17 Page 2/22. Notice of statement of claim was issued to the management received back unserved on 09.08.2017. At the request of Ld. AR of the workman, notice of management was given dasti to the workman for service upon the management but thereafter, none had appeared on behalf of the workman.
3. Further, the workman had not appeared in this case before the Court since beginning and his AR had appeared only once before the Court on 09.08.2017. On the last date of hearing, notice as issued to both the parties had received back served but none had appeared despite service upon them.
4. Hence, it appears that the workman has left with no dispute against the management and hence, he is not interested in diligently pursuing his case any further. Therefore, 'No Dispute Award' is accordingly passed while answering the reference.
Let copy of award be sent for publication and case file be consigned to record room.
Announced in Open Court on 11th day of July, 2018 (Lokesh Kumar Sharma) Addl. District & Sessions Judge Presiding Officer, Labour Court - XIX Dwarka Courts, Delhi Digitally signed by LOKESH LOKESH KUMAR KUMAR SHARMA Date: 2018.07.13 SHARMA 17:12:21 +0530 LIR No.32/17 Page 2/2