PAWAN HANS LIMITED Vs. AVIATION KARMACHARI SANGHATANA

JUDGEMENT

(1.) Leave granted.

(2.) The background facts in which the present Civil Appeal has been filed are as under :

(3.) Aggrieved by the impugned Judgment, the Appellant Company filed the present Civil Appeal. This Court vide Order dated 14.01.2019 issued notice and granted stay of the impugned Judgment subject to the Company depositing a sum of Rs.5,00,00,000/ (Rupees Five Crores) within 3 months in this Court. Pursuant thereto, the Company deposited the said amount on 09.04.2019, which has been invested in a Fixed Deposit.