THE CENTRAL BOARD OF TRUSTEES EMPLOYEES PROVIDENT FUND ORGANIZATION Vs. M/S BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) The applications are for condonation of delay of 20 days in filing of the present Letters Patent Appeals.

(2.) For the reasons mentioned in the applications, we find that sufficient cause is made out for condonation of delay. Consequently, we condone the delay in filing of the present Letters Patent Appeals.

(3.) Interlocutory Application stand allowed accordingly.