ANUP KUMAR GUPTA Vs. SURENDER SINGH

JUDGEMENT

(1.) Despite the matter having been passed over once and called a second time, none has appeared on behalf of the respondent. We may note that despite service of notice, none has appeared on behalf of the respondent on any of the dates of hearing.

(2.) The present appeal is directed against the order passed by the learned Single Judge dated 03.09.2015 by which the writ petition challenging the order of the Labour Court dated 21.05.2015 vide which an application under Order IX Rule 13 of the Code of Civil Procedure (CPC) by the petitioner (appellant herein) for setting aside the ex-parte award dated 14.12011 was dismissed.

(3.) Some necessary facts which are required to be noticed for disposal of the appeal are that the respondent had referred a dispute having arisen between the parties to the labour court with the following terms of reference: