- (1.) Heard learned counsel for the parties.
(2.) There is a delay of 14 days in preferring this L.P.A. It will be relevant to mention here that the present appellants were not the parties in W.P (L) No.5452/2011, wherein the impugned order was passed. Looking to the facts of the case and the impugned order, which is in relation to the election of Tata Workers' Union and to the fact that the present appellants are since interested in the subject of dispute, we are of the considered opinion that delay may be condoned. In view of the above, I.A No.1663/2012 is allowed and the delay in preferring this L.P.A is condoned.
(3.) An application has been submitted for impleading Lachman Singh as party in this L.P.A, who was impleaded as party in the writ petition as intervener respondent no.6 by the order dated 19.12.2011 by the learned Single Judge. The said application is also allowed.;