NEERAJ SINGAL Vs. PARAGON SECURITIES P LTD

JUDGEMENT

(1.) In these connected appeals, the issues raised are identical and, therefore, we propose to dispose of all these appeals by a common order.

(2.) The contention raised by the learned counsel for the appellant is that the impugned order was passed without giving any opportunity of hearing to the appellants. It is stated that no notice was issued to the appellants, who are adversely affected by the impugned order and the observations made therein. It is submitted that the appellants are aggrieved by the order passed by the learned Single Judge, which was passed in violation of the principles of natural justice.

(3.) We have also heard the learned counsel for the respondent in these appeals.