LAWS(BOM)-2002-12-37

ANIL R JOSHI Vs. AIR INDIA LTD

Decided On December 05, 2002
ANIL R.JOSHI Appellant
V/S
AIR INDIA LTD. Respondents

JUDGEMENT

(1.) ADMIT.

(2.) MR. C. U. Singh, learned counsel, waives service for the respondent. Paper book dispensed with.

(3.) APPEAL is heard finally at this stage.