Himachal Pradesh High Court
Union Of India vs . M.E.S Contract Workers Union on 22 November, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Union of India vs. M.E.S Contract Workers Union .
CWP No.3172 of 2021 22.11.2022 Present Mr. Balram Sharma, Deputy Solicitor General of India, for the petitioner.
Ms. Dhanvanti, Advocate vice counsel for respondent No.1 to 17 and 19.
Publication notice placed on record reveals that notice for the service of respondent No.18 was published in Amar Ujala News paper i.e. 30.10.2022, asking therein aforesaid respondent to come present before the Court on 22.11.2022. However, despite service, none has come present on behalf of aforesaid respondent and as such, he is ordered to be proceeded against ex-parte.
Reply on behalf of respondent Nos. 1 to 17 and 19 is on record. Learned counsel representing the petitioner prays for and is granted three weeks' time to file rejoinder. List on 13.12.2022.
CMP No.10699 of 2021Learned counsel representing the non-applicant-
petitioner prays for and is granted three weeks' time to file reply, failing which, right to file the same shall stand closed and this Court shall be constrained to decide the application at hand on the basis of the material already available on record.
(Sandeep Sharma) Judge 22nd November, 2022 (shankar) ::: Downloaded on - 22/11/2022 20:35:55 :::CIS