DTC Vs. BISHAN SINGH, COND.

JUDGEMENT

(1.) CM 11279/2009 (Delay).

(2.) FOR the reasons stated in the application, delay in filing the appeal is condoned and the application is allowed and disposed of.

(3.) THE case of the appellant DTC is that one month's wages was remitted to the respondent through money order and simultaneously an application was filed before the Industrial Tribunal under Section 33(2)(b) of the Industrial Disputes Act, 1947 (ID Act). The said application was registered as O.P. No. 14/1992.