MEDINI C. Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) Delay in filing the Special Leave Petition Diary No.41354/2019 is condoned.

(2.) Leave granted.

(3.) These appeals by special leave have been filed by the appellants against the judgment and order dated 07.08.2018 passed by the High Court of Kerala in R.P. No.155/2018 filed in W.P.(C) No.29029/2010; R.P. No.156/2018 in O.P.(CAT) No.20/2010; and order dated 10.10.2019 in W.P.(C) No.29029/2010 and O.P.(CAT) No.20/2020; and order dated 07.08.2018 in R.P. No.145/2018 in O.P.(CAT) No.21 of 2010. By the said order dated 07.08.2018, the High Court allowed the review petitions, restored the original petitions and the writ petition on the file of the High Court and directed the parties to maintain status quo till the disposal of the original petitions. On restoration, by order dated 10.10.2019, the High Court dismissed the Original and Transferred Applications, set aside the order of the Tribunal and allowed the Original Petitions. Hence these appeals.