KUMAON MANDAL VIKAS NIGAM LIMITED THROUGH ITS MANAGING DIRECTOR Vs. PRESIDING OFFICER, LABOUR COURT HALDWANI, DISTRICT NAINITAL

JUDGEMENT

(1.) THIS writ petition was dismissed for want of prosecution vide order dated 10 -11 -2010 passed by this Court.

(2.) HEARD learned counsel for the petitioner on the restoration application, which has been moved to recall the dismissal order dated 10 -11 -2010. The petitioner has also filed delay condonation application to condone the delay in filing the restoration application, which is duly supported by an affidavit.

(3.) GROUNDS are sufficient to condone the delay in moving the restoration application. Accordingly delay is condoned. Delay condonation application is allowed.