Section 9(2) in Industrial Disputes (Appellate Tribunal) Act, 1950
(2)Without prejudice to the generality of the provisions contained in sub-section (1) the Appellate Tribunal may, after hearing the Appellant, dismiss the appeal if, in its judgment, there is no sufficient ground for proceeding with the appeal and in such cases, the Appellate Tribunal shall briefly record its reasons for so doing.
