IST PETITIONER Vs. 1ST RESPONDANT

JUDGEMENT

(1.) IT transpires from the Affidavit filed by Selection Grade Assistant Manager (Legal) on behalf of the Petitioner/Transport Corporation in M.P.2 of 2010 that the relevant certified copies of Award, etc., have been made ready by the Lower Court Office on 20.07.2007 and thereafter, the Petitioner/Corporation sought an opinion from the Panel Advocate during the month of August 2007 and after obtaining the legal opinion, the relevant papers have been placed before the Appeal Committee for approval and later, the Petitioner's counsel misplaced the papers in the office and after tracing out the same, during the Third week of January 2009, the present Appeal has been filed with a delay of 105 days.

(2.) THE Respondent has been served as early as on 01.07.2010, but today there is no representation on his behalf either in person or through counsel.