- (1.) Heard the learned counsel for the parties.
(2.) The petitioner is aggrieved with the order dated-09.07.2004, passed by the Presiding Officer, Labour Court, in Reference Case No. 1 of 1991, whereby the petitioner's prayer for recalling two earlier orders (i) dated-01.08.2002 and (ii) dated-18.06.2004, has been rejected and the case was posted for passing final orders on 16.07.2004.
(3.) As it appears from the submissions of the learned counsel for the petitioner, a demand for supply of legible certified copies of the depositions recorded by the Presiding Officer was made by the petitioner. The demand was rejected by the Presiding Officer firstly on 01.08.2002 and on the second time on 18.06.2004. Despite rejection, the petitioner had filed yet another application praying for supplying the legible certified copies of the depositions by its petition dated-02.07.2004. While rejecting the prayer by his impugned order, the learned Presiding Officer of the Labour Court has made several observations against the purported dilatory conduct of the petitioner.;