MAHARASHTRA STATE CO OP COTTON GROWERS MARKETING FEDERATION LTD Vs. APEX MARKETING FEDERATION EMPLOYEES UNION

JUDGEMENT

(1.) THE short question to be considered in this notice of motion is whether there is any warrant for condoning the delay in preferring this appeal against the order of the Single Judge (Daud, J), which order was given on August 18,1988. The memo of appeal has been lodged on december 12, 1989.

(2.) THE order of Justice Daud may be fully extracted :

(3.) MR. Singh, Advocate for the Appellants-Respondents No. 1 Employer, has drawn my attention to advice given to the appellants on may 2, 1989 by Labour Laws and Personnel Services Private Limited.