MAHERSHI DAYANAND SARASWATI Vs. ABOUR COURT CUM INDU AND ORS.

JUDGEMENT

(1.) Instant intra court appeal has been preferred against order of the learned Single Judge dt. 6 -11 -2013 confirming Award of the Labour Court dt. 23 -3 -2011.

(2.) However, office has pointed delay in filing present special appeal in support thereof application has been filed seeking condonation of delay u/S 5 of Limitation Act.

(3.) Notices are duly served but no -one has put in appearance on behalf of the respondent -workman despite service.