SILK MANUFACTURING ASSOCIATION Vs. B.UMASHANKAR

JUDGEMENT

(1.) This intra-Court appeal has been filed against an order dtd. 20/7/2021 passed by the learned Single Judge in W.P.No.10002/2021 by which, the writ petition preferred by respondent No.1 was disposed of.

(2.) Learned counsel for the appellants raised a similar contention that even though the appellants were arrayed as respondent Nos.1 to 3 in the writ petition, neither any notice was issued to them nor any opportunity of hearing was afforded to them before passing the order dtd. 20/7/2021.

(3.) The aforesaid statement of fact made by the learned counsel for the appellants has not been disputed by the learned counsel for respondent No.1.