AIR INDIA LTD Vs. P K UPADHYAY

JUDGEMENT

(1.) APPEAL admitted. Notice made returnable forthwith. Mr. Shetty for the 1st respondent waives service. 2nd respondent, being Tribunal, need not be served. By consent, the appeal is called out for hearing.

(2.) AFTER the matter was heard for some time, we made certain suggestions to the learned Counsel appearing on behalf of both the sides, which they have accepted, after obtaining instructions from their respective clients. The appeal can, therefore, be disposed of at this stage itself, which we propose to do, by consent, in the following terms.

(3.) APPEAL is accordingly allowed, however, with no order as to costs.