PRADEEP NANDRAJOG, J. - (1.) The appellant suffered an ex-parte award on 28.01.1998 which was published on 31.08.1998. It filed an application on 07.08.2000 for setting aside of the ex-parte award along with an application seeking delay to be condoned in filing the application seeking setting aside of the ex-parte award.
(2.) Vide order dated 13.06.2007, finding sufficient cause for delay to be condoned in filing an application seeking setting aside of the ex-parte award and sufficient cause for non appearance, the Labour Court recalled the award.
(3.) The respondents filed a writ petition challenging the order dated 13.06.2007.;