SARAT CHANDRA SAHU Vs. PRAVAT KUMAR SATPATHY

JUDGEMENT

(1.) MR . Justice A.K. Samantaray, President -This appeal is preferred by the appellants -Principal of Jagatsinghpur Law College, its Secretary and the President of the Governing Body of the Law College, who were opposite parties before the District Forum, Jagatsinghpur in CD. Case No. 36 of 1998 filed by the complainant - Pravat Kumar Satpathy. In this appeal by the aforenoted appellants, the complainant has been arrayed as respondent No. l and Secretary, Bar Council of Orissa as Proforma respondent No. 2.

(2.) SINCE this appeal is of the year 1998 and it was noticed that long since the matter was not listed, we directed issue of fresh notice to both the parties. In pursuance of our notice, the learned Counsel for the appellants appeared, but none appeared for the complainant/respondent No. 1.

(3.) WE have heard learned Counsel for the appellants and we ourselves have perused the appeal memo, the L.C.R. and by the following orders, we dispose of the appeal.