Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi District Court

Tarun Kumar vs M/S Sisl Infotech Private Limited on 9 June, 2025

         IN THE COURT OF MS. ARCHANA BHALLA,
          DISTRICT JUDGE, POLC-V: ROUSE AVENUE
            COURT COMPLEX, NEW DELHI

                          LIR No. : 135/2025

Date of Institution         :     27.01.2025
Date of Decision            :     09.06.2025
Decision                    :     No Dispute Award.

In the matter of :
Sh. Tarun Kumar, Aged about- 23 years,
(Mobile No. 8447489994),
S/o Sh. Tulsi Das,
R/o H.No. 11/334, Nlock-11, JJT DDA Flats, Kalkaji,
New Delhi-110019.
                                                ... Workman.
                                 Versus

M/s SISL Infotech Private Limited,
81/1, 2nd Floor, Aurobindo Tower, Sri Aurobindo Marg,
Adchini, New Delhi-110017.

                                                    ...Management.

                       NO DISPUTE AWARD

1.

This Industrial dispute was received vide reference No. F-24(91/Lab./SD/2024/4567 dated 02.12.2024, Government of NCT of Delhi, by Dy. Labour Commissioner (South District), who sent following reference in respect of workman to this court for adjudication:

"Whether services of Sh. Tarun Kumar S/o Sh. Tulsi Das (Aged-23 years), Mobile No.- 8447489994 have been terminated illegally and/or unjustifiably by the management; 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 LIR No. 315/2025 Page 1 of 2 TARUN KUMAR Vs. M/s SISL INFOTECH PRIVATE LIMITED 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 27.01.2025 and notice was issued thereupon to workman for 21.03.2025. Despite repeated opportunity given to the workman on 21.03.2025 and again on 30.05.2025, the workman has failed to file his statement of claim. None had appeared on behalf of the workman for the past two dates of hearing despite service.

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.

Announced in the Open Court Digitally signed by on 09th June, 2025.

ARCHANA ARCHANA BENIWAL BENIWAL Date:

2025.06.09 14:20:53 +0530 (ARCHANA BHALLA) DISTRICT JUDGE/ POLC-V:
ROUSE AVENUE COURTS NEW DELHI.
LIR No. 315/2025 Page 2 of 2
TARUN KUMAR Vs. M/s SISL INFOTECH PRIVATE LIMITED