M. NAWAZ BASHA Vs. SECRETARY

JUDGEMENT

(1.) Heard learned counsel for the petitioner, counsel for caveator/respondent no.2 and learned AGA for respondent no.1.

(2.) It is the contention of the petitioner that R.P.No.129/2022 was posted before the Tribunal on 10/10/2022 for passing of orders after the submission was heard from both the parties, regarding interim relief sought. That on 10/10/2022, the second respondent herein furnished before the Tribunal certain documents which are forthcoming from paragraph no.11 of the order dtd. 10/10/2022 i.e., copy of the letter dtd. 30/9/2022. It is the case of the petitioner that he was not furnished with a copy of the said letter dtd. 30/9/2022 and an opportunity was not afforded to the petitioner to respond to the letter dtd. 30/9/2022 and Tribunal has proceeded to pass order dtd. 10/10/2022, without affording such opportunity and by relying upon the said letter dtd. 30/9/2022.

(3.) In view of the aforesaid submission it is appropriate that the petitioner be afforded an opportunity before the Tribunal to respond to letter dtd. 30/9/2022 and thereafter, orders be passed on the interim reliefs sought for by the parties.