NUTRI SHINE MANAGEMENT PVT. LTD. Vs. SHIV RAM

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) For the reasons mentioned therein, the application is allowed and delay in re-filing the appeal after removal of defects is condoned.

(3.) The petitioner management has assailed order dtd. 31/3/2021 passed by the Competent Authority under the Delhi Shops and Establishments Act, 1954 (hereinafter referred to as 'the Act"). Having heard learned counsel for petitioner, I find no reason to even issue notice of this petition.