Jammu & Kashmir High Court - Srinagar Bench
Director Rural Develop vs Assistant Labour Commissioner ... on 26 December, 2023
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
S. No. 6
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
OWP 497/2014
DIRECTOR RURAL DEVELOP ...Petitioner/Appellant(s)
Through: Ms. Shaila Shameem, Assisting Counsel.
Vs.
ASSISTANT LABOUR COMMISSIONER ANANTNAG ...Respondent(s)
Through: None.
CORAM:
HON'BLE MR JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
26.12.2023 None appears for the respondent, so much so, none has appeared for the respondent on three previous consecutive hearings.
Under these circumstances, respondents are set ex-parte. Record from the Court of Authority under Payment of Wages Act, 1936 (Assistant Labour Commissioner) District Anantnag has not been received in compliance to order dated 24.08.2023.
List on 19.03.2024.
Meantime, Registry to ensure the production of record by or before next date of hearing.
(JAVED IQBAL WANI) JUDGE SRINAGAR 26.12.202301+ + Ishaq