CHADHA MOTOR TRANSPORT CO Vs. R N CHOPRA

JUDGEMENT

(1.) (23/10/1964)ORDER OF REFERENCE

(2.) THIS judgment will dispose of civil revisions No. 319-D and No. 320-D of 1964.

(3.) WE would, therefore, hold that the Court below was in error in rejecting the applications under section 34 of the petitioner company on the short ground that had it no jurisdiction to grant stay under section 34 of the Act. WE, accordingly, accept the revision petitions, set aside the impugned orders and direct that the applications under Section 34 of the Act may be disposed of on their merits. The parties, in the circumstances of the case, are left to bear their own costs.