E. VEERAMANI Vs. PRESIDING OFFICER, LABOUR COURT, COIMBATORE

JUDGEMENT

(1.) We have heard the learned counsel for the petitioner.

(2.) The above miscellaneous petition has been filed seeking to condone the delay of 170 days in filing the appeal against the order dtd. 19/6/2019 passed in W.P.No.9753 of 2018.

(3.) On a perusal of the affidavit filed in support of this petition, we do not find any reason justifying the delay in filing the appeal. In paragraphs 16 and 17 of the affidavit, explanation for the delay has been given. For ready reference, paragraphs 16 and 17 of the affidavit are quoted as hereunder :