UMA DEVI Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Cm No.40119/2018 (for exemption)

(2.) The application is disposed of. EX.F.A. 39/2018, CM No.40117/2018 (for condonation of delay of 19 days in filing the appeal) & CM No.40118/2018 (for permission to file additional documents)

(3.) This Execution First Appeal invoking Order XXI Rule 58 of the Code of Civil Procedure, 1908 (CPC) impugns the order [dated 4th May, 2018 in Execution No.5583/2016 of the Court of Additional District Judge-05, New Delhi] of disposal as satisfied of the application filed by the appellant for execution as a decree of an award of the Central Government Industrial Tribunal.