- (1.) Heard learned counsel for the appellants.
(2.) Appellants have preferred this special appeal against order of Single Bench dated 29th February, 2012, whereby their writ petition against award of Labour Court No.2, Jaipur, dated 2nd March, 2001, has been dismissed.
(3.) There is delay of 54 days in filing the special appeal. The appellants have filed an application under Section 5 of the Limitation Act for condonation of delay. Though there is no merit in the special appeal and no useful purpose will be served in condoning the delay, but in the interest of justice, we condone the delay in filing the appeal. Application under Section 5 of the Limitation Act stands allowed.;