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Through vs M/S Olx Case My Car on 20 July, 2022

             IN THE COURT OF SH. SANATAN PRASAD,
           ADDL. DISTRICT & SESSIONS JUDGE, POLC-V:
             ROUSE AVENUE COURT COMPLEX,
                   NEW DELHI

                               LIR No. : 61/2021

Date of Institution:           22.01.2021
Date of Decision       :       20.07.2022
Decision               :       No Dispute Award.

In the matter of :
Sh. Sunil Kumar, Aged-38 years,
(Mobile No.9205305499),
S/o Sh. Om Prakash,
R/o H.No.-310, Police Thana,
Jood Bagh, Kotla Mubarak Pur,
Lodhi Road, New Delhi.

Through:-
Indian National Migrant Workers Union (Regd.),
1770/8, 3rd Floor, Govindpuri Extn.,
Main Road, Kalkaji, New Delhi-19.

                                                       ... Workman

                                      Versus

1.

M/s Olx Case My Car, Shop No.-109, Select City Walk, Saket, New Delhi.

2. M/s One Plus, Shop No.-10, D-Block, Connaught Place, Inner Circle, New Delhi.

3. M/s Tenon Group Peregrine Guarding Pvt. Ltd., Plot No.-301, SCO Complex, Sector-29, Gurugram, Haryana-122002.

......Managements.

NO DISPUTE AWARD

1. This Industrial dispute was received vide reference No. F- 24(-

Sunil Kumar Vs. M/s Olx Case My Car 251-)/Lab./SD/2020/9955, dated 09.09.2020, Government of NCT of Delhi, by Dy. Labour Commissioner, District South, who sent following reference in respect of workman to this court for adjudication:

"Whether the services of Sh. Sunil Kumar S/o Sh. Om Prakash, Aged-38 years (Mobile No.- 9205305499) have been terminated illegally and/or unjustifiably by the management; and if so, to what relief is he entitled and what directions are necessary in this respect?"

2. Vide endorsement No. 1 to the aforesaid reference order, a copy of the order was sent by Deputy Labour Commissioner to the workman with a direction to file a statement of claim with supporting documents and list of witnesses in the Labour Court mentioned above within 15 days.

3. The above reference was received in Court on 22.01.2021 and notice was issued thereupon to workman for 22.07.2021. Despite complete service and ample opportunities given, statement of claim is still not being filed by the workman.

4. It appears that the workman is not interested in pursuing the present case. Accordingly, a No Dispute Award is passed in this matter. Reference is answered accordingly.

5. A copy of this No Dispute Award be sent to the appropriate Government for its publication as per rules.

File be consigned to Record Room.

Announced in the Open Court on 20th July, 2022.

(SANATAN PRASAD) ADDL. DISTRICT & SESSIONS JUDGE, POLC-V: ROUSE AVENUE COURTS NEW DELHI LIR No. 61/2021 Page 2 of 2 Sunil Kumar Vs. M/s Olx Case My Car