DGP WINDSOR INDIA LTD Vs. HEMANT RAJENDRABHAI DAVE

JUDGEMENT

(1.) WE heard Mr.K.M. Patel, learned Counsel appearing for the appellant original petitioner and Mr.Hemant Rajendrabhai Dave, who is appearing as party-in-person respondent in the appeal as well as in the petition. So far as the respondent No.2 is concerned, he is a formal party. All are heard for final disposal of the Letters Patent Appeal.

(2.) THE present appeal is directed against the order dated 2.11.2012 passed by the learned Single Judge of this Court in Special Civil Application No.8146 of 2012, whereby the learned Single Judge, for the reasons recorded in the order, has not stayed the reinstatement. However, so far as the backwages are concerned, the direction is issued to deposit the amount within the prescribed time limit.

(3.) CONSIDERING the facts and circumstances, we find that the aforesaid interim arrangement, if made, the same would balance the rights of both the sides at this stage, more particularly the main SCA is yet to be heard and appropriate orders are yet to be passed by the learned Single Judge in the main SCA.