RAJASTHAN STATE ROAD TRANSPORT CORPORATION, RAJASTHAN, JAIPUR Vs. JUDGE INDUSTRIAL TRIBUNAL, RAJASTHAN JAIPUR

JUDGEMENT

(1.) D.B. Writ Restoration Application No. 29/2019 and D.B. Civil Misc. Application No. 324/2019:

(2.) Restoration has been sought with a delay of 716 days. Sufficient cause pleaded in seeking restoration is that the Counsel engaged could not appear on 15/11/2016 and thus this would be sufficient cause.

(3.) The Counsel may not have appeared on 15/11/2016 but the fact of the matter remains that the appellant was taking no steps to file the process fee and effect service upon the contesting respondent. The client ought to have been in touch with the Counsel to know the fate of the appeal.