JAI PARKASH INDUSTRIES LTD Vs. LIYAQAT ALI TANTRI

JUDGEMENT

(1.) THIS Civil Revision is directed against judgment dated 11 -10 -2004 of learned Additional District Judge, Doda, whereby he has rejected the appeal of the appellant/petitioner.

(2.) SHRI Dinesh Singh Chouhan appearing for the petitioner submits that learned Additional District Judge, Doda, has erred in rejecting the appeal on technical pleas. His first submission is that there is no legal requirement of accompanying memo of appeal with a certified copy of the order. According to learned counsel, Additional District Judge was not right in rejecting the appeal on the ground that memo of appeal was not accompanied by a certified copy of the award appealed against.

(3.) SHRI S.S. Ahmad appearing for the respondents has, however, controverted the pleas raised by the learned counsel appearing for the petitioner. I have considered the submissions of learned counsel for the parties.