Bakshish Kaur, J. - (1.) Challenge in this revision is 'to the impugned order whereby the application of the petitioner for leading additional evidence was dismissed by the Presiding Officer, Labour Court on May 09, 2001.
(2.) I have heard Mr. R.A. Yadav, learned counsel for the petitioner.
(3.) The reference before the Court is pending since 1994. Since the parties were at variance in respect of the issues involved therein, therefore, the learned Presiding Officer had framed issues on February 2, 1995. The management had closed the evidence on 23rd November, 1995. The respondent after appearing as her own witness had closed evidence on March 27, 1997. The case is pending before the Court for arguments.;