- (1.) Heard learned Counsel for the Parties.
(2.) This appeal is barred by 40 days. Having heard learned Counsel we are satisfied that appellant was prevented by sufficient cause from filing the appeal within limitation. The application under Section 5 of the Limitation Act is allowed. The appeal may now be registered. At the request of the learned Counsel for the parties we have heard the appeal on merit also.
(3.) The respondent No. 1 whose services were terminated by the appellant has raised an industrial dispute which was referred to the Labour Court Jodhpur.;