CHAIRMAN SBI Vs. K L SEHGAL

JUDGEMENT

(1.) This appeal was heard on 3.8.1994. appellants' counsel was absent but the appeal was dismissed on merits. Later, the appellant's counsel filed C.M. No. 3245/94 for living ahearing. The said application was taken up along with the appeal and the appeal was also heard. C.M. No. 3245/94 is hereby allowed and our order dated 3.8.1994 is recalled. We are disposing of the appeal afresh.

(2.) This litigation is now completing twenty years in our Court.

(3.) Position as of today is that the respondent- writ petitioner is on the verge of retirement and is retiring on 31.12.1994. The writ petition was filed in 1974 and the events relate to 1973. The dispute is unfortunately still not finally decided. It has taken nearly 12 years for the disposal of the writ petition and it has taken 8 more years for disposal of this L.P.A.