AUROBINDO ASHRAM TRUST Vs. KAMAL DORA

JUDGEMENT

(1.) The respondents in I.A.No. 4706 of 1999 who are the defendants in the suit O.S. No. 37 of 1998 on the file of the III Additional District Munsif Court, Pondicherry are the petitioners herein.

(2.) The respondent herein/plaintiff filed a suit in O.S. 37 of 1998 on the file of the Principal District Munsif, Pondicherry praying the Court to grant a decree declaring that the show cause-cum-charge sheet letter dated 6-1-1998 issued against the plaintiff by the defendants is unlawful, illegal and hence void ab initio and for various other reliefs.

(3.) In September 1999, the respondent took out two applications viz. I.A. Nos. 4705 and 4706 of 1999. The first one is to condone the delay in filing the list mentioned documents and receive the same. The second one is to condone the delay in filing the list of witnesses to be examined.