MUSAKHAN Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) Rule returnable forthwith. By the consent of counsel appearing for the parties, the petition is taken up for final disposal.

(2.) Petitioner had filed U.L.P. proceedings before the Industrial Court. A delay condonation application was filed which was numbered as M.A.No.2 of 2007. The said application came to be rejected on the ground of absentee of the lawyer who was appearing for the petitioner in the trial Court.

(3.) After hearing learned counsel Shri.Chillarge for petitioner and Shri.Dhongade appearing for respondents, I find that the petitioner is required to be given one more opportunity to contest his matter on merits.