Dbs Bank Limited vs The Presiding Officer
2022 Latest Caselaw 13962 Mad

                                                               Rev.Aplc (MD) No.113 of 2022


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 04.08.2022

                                                      CORAM:

                                      THE HONOURABLE MR.JUSTICE P.N.PRAKASH
                                                      and
                                      THE HONOURABLE MRS.JUSTICE R.THARANI


                                             C.M.P.(MD) No.7001 of 2022
                                                          in
                                          Rev.Aplc (MD) No.SR19459 of 2022
                                                         and
                                          Rev.Aplc (MD) No.SR19459 of 2022


                 DBS Bank Limited
                 rep.by Senior Vice-President (HR)
                 4, Sardar Patel Road
                 Guindy, Chennai-600 032                                        ... Petitioner

                                                        -vs-

                 1.The Presiding Officer
                   Central Government Industrial Tribunal-
                    cum-Labour Court
                   Chennai

                 2.P.G.Venkatesan                                                ... Respondents

                 PRAYER (in C.M.P.(MD) No.7001 of 2022): Application filed under Section 5

                 of Limitation Act to condone the delay of 841 days in filing the review

                 application.




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                 Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                     Rev.Aplc (MD) No.113 of 2022


                 PRAYER (in Rev.Aplc (MD) No.SR19459 of 2022): Review Application filed

                 under Order XLVII, Rules 1 and 2 r/w Section 114 of the Code of Civil

                 Procedure against the Judgment dated 07.12.2017 made in W.A.(MD) No.1293

                 of 2016.

                                  For Petitioner    : Ms.P.Malini

                                                         ORDER

[Order of the Court was made by P.N.PRAKASH, J.]

Taking into consideration the enormous delay of 841 days in filing

the review application, which has not been satisfactorily explained, C.M.P.

(MD) No.7001 of 2022 is dismissed. Consequently, Rev.Aplc (MD) No.SR19459

of 2022 stands rejected. No costs.

[P.N.P., J.] [R.T., J.] 04.08.2022 (2/2) Index : Yes / No Internet : Yes / No

krk

To:

The Presiding Officer, Central Government Industrial Tribunal- cum-Labour Court, Chennai.

____________

https://www.mhc.tn.gov.in/judis Rev.Aplc (MD) No.113 of 2022

P.N.PRAKASH, J.

and R.THARANI, J.

krk

C.M.P.(MD) No.7001 of 2022 in Rev.Aplc (MD) No.SR19459 of 2022 and Rev.Aplc (MD) No.SR19459 of 2022

04.08.2022 (2/2)

____________

https://www.mhc.tn.gov.in/judis