Mr. Pramod Kumar Singh vs M/S Sahil Rent A-Car Pvt. Ltd And ...
2023 Latest Caselaw 2638 Bom

                                                                      18-WP11031-2022+.DOC

                                                                                   Santosh
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION


                                      WRIT PETITION NO. 11031 OF 2022

                      Pramod Kumar Singh                          ...Petitioner
SANTOSH
SUBHASH                                   Versus
KULKARNI              M/s. Sahil Rent-A-Car Pvt. Ltd. & ors.    ...Respondents
                                                  WITH
Digitally signed by
SANTOSH SUBHASH
KULKARNI
Date: 2023.03.18
12:44:45 +0530                    WRIT PETITION NO. 11030 OF 2022

                      Mr. Kamlesh Mishra, i/b Uvaank Juris, for the Petitioner.
                      None for the Respondents.


                                                     CORAM:      N. J. JAMADAR, J.

                                                     DATED :     17th MARCH, 2023
                      PC:-

1. Heard the learned Counsel for the petitioner.

2. None appears for the respondents.

3. By the impugned order, the Labour Court has set aside ex

parte award and judgment in Application (AID) No.151 of 2009

and the said application is restored to file.

4. The respondents may file an affidavit-in-reply within a

period of three weeks from today.

5. The petitioner is at liberty to file an affidavit-in-rejoinder

within a week thereafter.

18-WP11031-2022+.DOC

6. In the event, none appears for the respondents on the next

date, the Court would be constrained to proceed on the premise

that the averments in the petition remain uncontroverted.

7. Stand over to 21st April, 2023.

[N. J. JAMADAR, J.]