STANDARD CHARTERED BANK Vs. VINOD DUBEY

JUDGEMENT

(1.) AGAINST an award passed by the District Forum (East), on 4.5.2007 the appellant OP Standard Chartered Bank, has come in appeal before this Commission.

(2.) THE appeal is admittedly filed beyond the prescribed limitation and the appellant has applied for condonation of delay of 124 days involved in filing this appeal.

(3.) WE have heard Mr. Puneet K. Bhalla, Counsel for the appellant OP Bank and Mr. Sugreev Dubey, Counsel for the respondent at the preliminary stage of admission in this appeal.