CREATIVE SOURCE Vs. ITDC

JUDGEMENT

(1.) The matter was called over once and passed over. On both the occasions none appeared for the petitioner.

(2.) Adverse orders were deferred till post lunch session when the matter was again called for third time. None has chosen to appear for the petitioner.

(3.) In view of the aforesaid, the objections could be dismissed for non- prosecution but in order to ensure that no prejudice is caused to the petitioner, I have considered it appropriate to examine the award and the objections filed by the petitioner.