S.B. MULTIMEDIA PRIVATE LIMITED Vs. SATYENDRA SINGH RAJPUT

JUDGEMENT

(1.) The matter was today listed for vacating the Interim Order passed by this Court on 21/9/2022 and also conditions of application for compliance of Sec. 17(b) of the Industrial Dispute Act, 1947.

(2.) With the consent of the parties, the matter is heard finally.

(3.) The Petitioner has preferred the instant Petition assailing the Award dtd. 7/7/2022 passed by Labour Court No.1, Raipur, District Raipur in Case No.77/I.D. Act/2018/Reference {Satyendra Singh Rajput v. S.B. Multimedia Private Limited} by which learned Labour Court has passed the ex parte Award against the Petitioner directing reinstatement of Respondent No.1- Satyendra Singh Rajput with full Back-Wages. The award was declared on 10/8/2022 after getting acknowledgment from Dy. Labour Commissioner, Raipur.