- (1.) HEARD counsel for the parties. This application is disposed of at the stage of admission itself.
(2.) THE petitioner management has challenged the orders dated 6.8.2004 and 6.10.2004, passed by the Presiding Officer, Industrial Tribunal, Ranchi in Reference Case No. 5 of 1991, whereby the prayer of the petitioner to accept the documents namely, the entire balance sheet for the years 1984 to 1990 produced by the petitioner and to mark the same as exhibits, has been refused. Upon hearing the learned counsel for the parties and going through the impugned orders, I find that the petitioner had wanted to introduce certain documents purporting to be duly attested true copies of the original Balance Sheet of the petitioner's business transaction for the years 1984 to 1990. These documents appear to have been filed by the petitioner way back in the year 1992.
(3.) LEARNED Tribunal had initially refused to accept the document in evidence, unless the same was introduced in accordance with the procedure laid down under the law.;