BHARAT ALUMINIUM CO LTD Vs. SAMEERDHAR DIWAN

JUDGEMENT

(1.) The applicant has preferred this civil revision against the impugned order dated 10-11-2020 passed by Civil Judge Class 2, Korba whereby and whereunder she rejected the application of the applicant filed under Order 7 Rule 11, of the Civil Procedure Code (in brevity 'CPC').

(2.) Non-Applicant had filed a civil suit for declaration that his dismissal order dated 31-7-2020 passed by the applicant is illegal, applicant be ordered to give him last two months' salary and further salary till disposal of the case and permanent injunction be granted against him regarding residence and medical treatment.

(3.) This is admitted by non-applicant that he was employee of the applicant. He was governed by general terms and conditions of employment dated 15-12-2006.