TISCO LTD Vs. ADIL K PATEL

JUDGEMENT

(1.) THIS Letters Patent Appeal was admitted by the Division Bench of this Court on June 22, 1994 by the following order: coram : H. H. KANTHARIA and A. P. SHAH, jj: appellant Nos. 1 and 2 given an undertaking to this Court to reinstate the 1st respondent in his original position effective from tomorrow, June 23, 1994 and pay him 50% of the back wages within one week from today. The appeal is admitted. Appellant no. 2 shall file the undertaking in this Court in the course of the day. The undertaking is accepted. Certified copy expedited. June 22, 1994.

(2.) IT appears that present respondent No. 1 took out a praecipe on August 20, 2001, Para 6 of which reads thus:

(3.) ON the praecipe the Hon'ble Chief justice ordered this appeal to be posted before the Bench presided over by A. P. SHAH and accordingly, the matter came up before the bench of A. P. SHAH and V. C. DAGA, JJ. on october 22, 2001. The Division Bench of A. P. SHAH and V. C. DAGA, JJ. on October 22, 2001 passed the following order: