UDAY SINGH TOMAR Vs. AGAR MANAGER

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) We have perused IA No. 1 of 2018, which is an application for condonation of delay of 581 days in filing this appeal. For the reasons indicated in the application, the same is allowed. Delay is condoned.

(3.) Writ application filed by the Respondents i.e. the Chhattisgarh Infrastructure Development Corporation (for short 'the CIDC') challenging the order of the Labour Court and the Industrial Tribunal was allowed.