KALAMESHWAR TEXTILE MILLS LIMITED Vs. ASHOK DEORAOJI KUBDE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent.

(2.) The learned Counsel for the petitioners relying upon the observations of the Division Bench of this Court in the case of Bahujan Vikas Education SocietyAnr. Vs. Mrs.

(3.) The learned Counsel for respondent No.1 relying upon the 5 Judge Bench Judgment of the Honourable Apex Court in the case of Gurpreet Singh Vs. Union of India - (2006) 8