- (1.)These intra-Court appeals are directed against orders dtd. 20/5/19 and 27/5/19 passed by the learned Single Judge of this Court, whereby Writ Petition Nos.21454/18 & 21410/18 respectively preferred by the appellants herein, assailing the legality of award dtd. 12/7/18 & 11/7/18 passed by the Labour Court, Kota in Industrial Dispute Case Nos.119/2000 & 464/01 respectively, have been dismissed.
(2.)The appeals preferred by the appellants Cheetar Lal and others and Madhukant Mishra are reported to be barred by limitation for 48 days and 63 days respectively.
(3.)We have heard the learned counsel for the parties on application under Sec. 5 of Limitation Act as also on merits of the special appeals.