BHARAT ALUMINIUM COMPANY LIMITED Vs. AMIT SHUKLA

JUDGEMENT

(1.) Heard on admission and formulation of substantial question of law in this second appeal preferred by the appellant herein.

(2.) Mr.Prafull Bharat, learned counsel for the appellant, would submit that the first appellate Court is absolutely unjustified in dismissing the appeal of the appellant herein by recording the finding which is perverse and contrary to record and the second appeal gives rise to substantial question of law for determination.

(3.) I have heard learned counsel for the appellant, considered his submissions made hereinabove and also went through the records with utmost circumspection.