NORTHERN COALFIELDS LTD Vs. SATYA PAL ARORA

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 08.04.2003.

(2.) Heard learned counsels for the parties and perused the record.

(3.) The facts of the case have been set out in detail in the impugned judgment of the learned Single Judge and hence we are not repeating the same except where necessary.