WPMS/1281/2016
2021 Latest Caselaw 3915 UK

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                                     MCC No.4399 of 2021 (Time Extension Application)
                                     In
                                     WPMS No.1281 of 2016
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Ramji Srivastava, Advocate, for the petitioner.

Mr. D.K. Joshi, Advocate, for the respondents.

This writ petition was already decided by this Court by the judgment dated 27.11.2019, whereby the direction was issued to the Presiding Officer, Labour Court, to decide the Adjudication Case No.06 of 2013, within a period of three months from the date of production of a certified copy of the judgment.

Today, the matter is listed on an application, which has been submitted by the Presiding Officer almost after 2 years, on an administrative side, by virtue of the Letter No.1208, dated 04.09.2021, where she has sought an extension of time to comply with the judgment at 27.11.2019 to decide the matter. because of the prevalent pandemic situation, she was unable to decide the matter within the time period which was already provided by the judgment of this Court.

Considering the reasons given, therein, the time period, to decide the matter is hereby extended for further period of three months, and it is expected that the Presiding Officer, Labour Court, Dehradun, would make all the sincere efforts to decide the aforesaid dispute within the aforesaid time period.

Subject to the above, the time extension application stands disposed of accordingly.

(Sharad Kumar Sharma, J.) 27.09.2021

NR/