SANTANU SUR Vs. GAIL INDIA LIMITED

JUDGEMENT

(1.) THIS intra court appeal impugns the order dated 22nd May, 2014 of the learned Single Judge of this Court of dismissal in limine of W.P.(C) No. 3315/2014 filed by the appellant.

(2.) THE appellant had filed the said writ petition, i) seeking a direction to the respondent to release the agreement/bond money of Rs.2,60,000/ - with interest @ 18% per annum; ii) for setting aside the reply dated 5th October, 2012 of the respondent; and iii) for a direction to the respondent to make the payment of salary amount of ten days from 4th to 12th November, 2007 with interest @ 18% per annum, pleading : -

(3.) AGGRIEVED from the aforesaid, this appeal has been filed relying on ABL International Ltd. Vs. Export Credit Guarantee Corporation of India Ltd. : (2004) 3 SCC 553.