- (1.) The petitioner company has challenged the orders dated June 28,2006 (Annexure P.15) passed by the Dispute Settlement Authority, respondent No. 3.
(2.) Primarily, the aforesaid order has been passed by the Dispute Settlement Authority on account of the fact in spite of opportunities having been granted to the petitioner, no written arguments were placed on record. Even oral arguments were not addressed.
(3.) Shri G.S. Gandhi, the learned Counsel appearing for the petitioner company has contended that due to unavoidable circumstances, the Managing Director of the petitioner company had to go to his native village on account of some family problems and, therefore, the needful could not be done on the date when the proceedings were fixed before the Dispute Settlement Authority. Shri Gandhi states that only one opportunity be granted to the petitioner to do the needful now.;