BHARAT LITHO Vs. ARJUN MEHTO AND ANR.

JUDGEMENT

(1.) C.M. No. 9402/2009 (exemption) in W.P.(C.) No. 10817/2009

(2.) EXEMPTION as prayed for is granted subject to all just exceptions.

(3.) THE award challenged in the present writ petition was passed by the Labour Court on 13.07.2007. This writ petition has been filed after more than 2 years. No cogent explanation has been given for the delay caused in filing of the present writ petition. Even if we assume that delay can be condoned, still the petitioner has no case on merits.