RAKESH TIWARI, J. - (1.) LIST has been revised thrice. Learned Counsel for the respondents is not present. Learned Counsel for the petitioner is present. Heard him and perused the record.
(2.) THE fact, in brief, are that Sri Manohar Singh, respondent No. 2 filed an application raising an industrial dispute regarding his termination from services before Conciliation Officer, under Section 2-A of the Industrial Disputes Act, 1 947. Conciliation proceedings having failed, the following matter of dispute was re­ferred to the Labour Court, Agra where it was registered as Adjudication Case No. 1 167 of 1996, Mohan Singh v. Divisional Director, Social Forestry, Mathura. The petitioner's representative appeared before the Tribunal on the date fixed for filing objection against the application. Thereafter 26. 1 2. 1 996 was fixed as the first date for filing objection of the petitioner. According to the petitioner's Counsel due to illness the representative of the petitioner could not appear before the Court on that date, hence objection could not be filed. An adjournment appli­cation moved by the petitioner was accepted fixing 20.1.97 for filing objection of the petitioner before the Tribunal. However, due to continuous illness of the Coun­sel for the petitioner objection could not be filed on the next date/, e. 20.1.97 also, hence the petitioner again moved an application for adjournment which was re­jected and the judgment was reserved.
(3.) LEARNED Counsel for the petitioner is said to have appeared before the Court below on 30.1.97 and moved an application for recall of the order dated 20.1.97.;