VIJAY Vs. NATIONAL SEEDS CORPORATION LTD

JUDGEMENT

(1.) We heard learned counsel for the parties.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned counsel for the parties.

(3.) The petitioner seeks quashment of the punishment imposed upon him by the respondents by order passed on April 7, 2006, by the Regional Manager, Pune and which has been confirmed by the Managing Director (Appellate Authority) by the order dated July 27, 2007.