Prakash Tatia, J. - (1.) S.B. Civil writ petition No. 4601/2008.
(2.) HEARD learned Counsel for the parties. The petitioner is aggrieved against the order dated 3rd June, 2008 passed by the Labour Court, Bhilwara rejecting the petitioner's application filed under Section 151 CPC wherein the petitioner prayed for taking on record certain documents. The labour Court observed that the application should not have been filed under Order 13 Rule 2 CPC but it should have been under Order 7 Rule 14 read with Section 151 CPC. Be it as it may be, because of the wrong title in application, the relief could not have been denied, but so far as other findings are concerned that the petitioner failed to disclose the reason for not filing the documents in time is concerned, this Court at this stage, is not inclined to entertain the writ petition to challenge the order as the petitioner shall have liberty to challenge the impugned order if award goes against him and that award may be challenged by the petitioner by appropriate way.
(3.) THEREFORE , the writ petition of the petitioner is dismissed with liberty to the petitioner to challenge the impugned order after the case is finally decided by the labour court as the application has been filed at the final argument stage. S.B. Civil writ petition No. 11215/2009 Date of Order 09.12.2009;