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Delhi District Court

Smt. Dropati Rai vs M/S Mount Abu Senior Secondary School on 4 December, 2009

      IN THE COURT OF SHRI T. S. KASHYAP : PRESIDING OFFICER :
        LABOUR COURT­XIX : KARKARDOOMA COURTS : DELHI.



LIR NO.  857/06


SMT.   DROPATI  RAI 
                                                           ..... Workman 

              Vs.

M/S   MOUNT ABU  SENIOR  SECONDARY SCHOOL

                                                           ......Management
O R D E R 

1. This order shall dispose off an application dt. 26­11­09 moved on behalf of management to seeking permission to produce the Original Agreement of Contract filed on behalf the management. Copy of which has been exhibited as Ex. MW1/1 subject to production of the original.

2. No reply has been filed on behalf of the workman.

3. I have heard the submissions and gone through the record.

4. A perusal of the record reveals that MW1 was examined in chief on 26­2­09 wherein he relied on document Ex. MW1/1 which was exhibited subject to production of original and therefore _________________________________________________________ LIR NO. 857/06 Page no. 1 of 2 pages no prejudice shall be caused to the workman if the original is placed on record. The application is allowed in the interest of justice.

5. Management is directed to place the document on record on next date. The application is disposed off accordingly. Announced in the open court.

Date : 4TH December, 2009 (T. S. KASHYAP) PRESIDING OFFICER, LABOUR COURT­XIX, KARKARDOOMA COURTS, DELHI.

_________________________________________________________ LIR NO. 857/06 Page no. 2 of 2 pages