D C SHARMA Vs. CANARA BANK

JUDGEMENT

(1.) ALLOWED, subject to just exceptions. Review Petition No.470/2012.

(2.) REVIEW is sought of the judgment dated 11 th July, 2012 dismissing the writ petition preferred by the review petitioner, in the absence of the review petitioner or his counsel. The counsel has in the application given the reasons for non-appearance of the review petitioner and his counsel on 11th July, 2012. Without going into the said aspect, the counsel for the review petitioner has been heard on merits of the writ petition.

(3.) THE Industrial Adjudicator, after completion of pleadings, proceeded with the trial and recorded the evidence of the writ petitioner as well as the respondent Bank and arrived at the conclusion that the misconduct stood proved.