MUNICIPAL COUNCIL, TIRORA, THROUGH ITS CHIEF OFFICER, TIRORA, DISTRICT - GONDIA Vs. BHANDARA ZILLA NAGAR PARISHAD KAMGAR SANGHATNA, TIRORA, THROUGH ITS NEW PRESIDENT MAHENDRA WALDE

JUDGEMENT

(1.) The order passed by the learned Single Judge of this Court on 11.10.2007 on Civil Application No. 1562 of 2007, refusing to recall the earlier order dated 17.07.2006 on Civil Application No. 6876 of 2004 in Writ Petition No. 2148 of 1999 and disposing of that writ petition has been questioned before this Court.

(2.) Nobody has appeared for the appellant - Municipal Council. There is no appearance for respondent No. 1 - Union or for legal heirs of respondent No. 2 - workman.

(3.) Ms. Kalia, learned AGP has appeared for respondent Nos. 3 & 4. With her assistance, we have perused the records.