MODERN FOOD INDUSTRIES INDIA LIMITED Vs. SACHIDANAND DASS

JUDGEMENT

(1.) M/s Modern Food Industries ' (India) Ltd. and its Chairman-cum- managing Director seek special leave to appeal to this court from the Order dated 3/07/1992 made by the High court of Patna in M. J. C. No. 555 of 1992.

(2.) We have heard Shri Mukul Mudgal, learned counsel for the petitioners. The respondents, though served, have remained unrepresented. Special leave granted.

(3.) The learned Single Judge of the High Court by his Order dated January 10-1-1992 quashed the order of termination of the services of the first respondent by the appellants and directed his reinstatement and payment of back salary. Appellants preferred an appeal to the Division Bench and also sought a stay, pending appeal, of the operation of the learned Single Judge's older- The division Bench did not take up the appeal for admission nor considered the prayer for interlocutory stay. In the meanwhile, on the allegation that the learned Single Judge's order had not been obeyed, the first respondent moved for initiation of proceedings for contempt against the appellants pursuant to which the High Court directed the Chairman of the first appellant to appear in person so that the complaint of contempt be proceeded with.