DAYANAND Vs. STATE

JUDGEMENT

(1.) THE petitioner is aggrieved with the order dated 07.09.2012 passed by the learned Tribunal, whereby the application seeking review of the award dated 25.08.2008 has been dismissed by the learned Tribunal on account of inordinate delay.

(2.) AGAINST the above said award, the petitioner initially filed an appeal bearing MAC. Appeal No. 94/2009 before this Court, however, the same has been dismissed as withdrawn vide order dated 09.02.2009 with liberty to file review application before the learned Tribunal.

(3.) THE petitioner filed an application under Section 5 of the Limitation Act along with the review application seeking condonation of delay and the reason stated therein was that the case file was misplaced in the office of the counsel, due to which, the counsel for the petitioner was unable to file the review application in time before the learned Tribunal.