The petitioner has come up in revision against the order dated 07.11.2017 (Annexure P-2) whereby the defence of the petitioner has been struck off and the order dated 14.05.2018 (Annexure P-4) whereby the application for recalling order dated 07.11.2017 has been dismissed.
In the present case, the workmen filed applications under Section 33-C of the Industrial Disputes Act, 1947 and after issuing notice in the applications, the present petitioner put in appearance on 29.08.2016 and the case was adjourned for filing written statement. However, the written statement could not be filed and in this backdrop the labour Court vide order dated 07.11.2017 struck off the defence of the petitioner and applications dated 18.12.2017 for recalling the order dated 07.11.2017 were also dismissed on 14.05.2018.
Learned counsel for the petitioner states that after the order connected cases, now the case is fixed for 27.09.2019 before the labour Court.
Keeping in view the urgency of the case and interest of the justice, this revision is allowed and the orders dated 07.11.2017 (Annexure P-2) and 14.05.2018 (Annexure P-4) are set aside. One more opportunity is granted to the petitioner to file written statement before the next date of hearing i.e. 27.09.2019 subject to deposit of Rs.3,000/- to each of the workmen.
Pending application stands dismissed.
(RITU BAHRI) JUDGE 09.09.2019 Divyanshi Whether speaking/reasoned : Yes/No Whether reportable : Yes/No
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