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GRINDLAYS BANK LTD. vs. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL AND ORS.

SCR Citation:	[1981] 2 S.C.R. 341
Year/Volume:	1981/ Volume 2
Date of Judgment:	12 December 1980
Petitioner:	GRINDLAYS BANK LTD.
Disposal Nature:	Appeal Dismissed

Neutral Citation:	1980 INSC 233
Judgment Delivered by:	Hon'ble Mr. Justice A.P. Sen
Respondent:	CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL AND ORS.
Case Type:	CIVIL APPEAL/2355/1979
Order/Judgment:	Judgment

1. Headnote

Powers of the Industrial Tribunal to set aside an ex-parte award passed on merits--Whether such an ex parte award passed on merits, when sought to be set aside by an application showing sufficient cause amounts to seeking review--Point of time at which jurisdiction of the Tribunal begins, for setting aside the ex parte award-Rule of statutory construction-Industrial Disputes Act, 1957, sections 11, 17, 17-A and 20 part Ill of the Industrial Dispute (Central) Rules, 1957, Orders IX and XVII of the Civil Procedure Code.

2. Case referred

3. Act

Industrial Disputes Act, 1947 (14 of 1947)
Code of Civil Procedure, 1908 (5 of 1908)

4. Keyword

Powers of the Industrial Tribunal to set aside an ex-parte award passed un merits--Whether such an ex parte award passed on nierits
when sought to be set aside by an application showing sufficient cause amounts to seeking review- Point of time at lVhich jurisdiction of the Tribunal begins
for setting aside the ex parte award-Rule of statutory construction-Industrial Disputel Act
1957
sections 11
17
17-A and 20 part Ill of the Industrial Dispute (Central) Rulea
1957
01ders IX and XVII of the Civil Procedure Code.

5. Equivalent citation

Citation(s)

1981 AIR 606 =