HOMOEOPATHIC EDUCATION SOCIETY Vs. PURUSHOTTAM ANANT KELKAR

JUDGEMENT

(1.) THIS petition on behalf of Homoeopathic Education Society, seeks a writ from this Court for quashing order dated 28 -8 -1980 passed by the Industrial Court, Maharashtra, Nagpur Bench, Nagpur in Revision (ULPN) Sc. 67/80 and the consequential restoration of the order dated 9 -6 -1980 passed by Labour Court, Akola, in ULPA No. 213/79.

(2.) THE question raised before us in this petition is regarding the interpretation of the phrase "within one month from to -day" as used in a judicial order.

(3.) ON 3 -4 -1980, the petitioner drew a cheque for the sum of Rs. 14000 for depositing the amount before the Labour Court at Akola in compliance with the High Court's order. But it appears that it could not be deposited before closing of the court hours on that day. The next day i. e. 4 -4 -1980 was a holiday on account of Good Friday and the Labour Court was closed. The petitioner Society, therefore, deposited the cheque in the Court on 5 -4 -1980.