DURGA SINGH Vs. LABOUR COURT

JUDGEMENT

(1.) This writ petition has been filed against the impugned award of Labour Court, Dehradun dated August 31, 1995, Annexure 1 to the petition.

(2.) In this case on August 13, 1996, learned standing counsel was granted one month to file counter affidavit and thereafter on October 3, 1996 he was granted three weeks and no more time to file counter affidavit but as yet no counter affidavit has been filed.

(3.) I have heard learned counsel for petitioner and learned standing counsel.