TATA TEXTILE MILLS Vs. MUNNILAL NANHOO YADAV

JUDGEMENT

(1.) - By consent of Advocates, the matter is taken on board for hearing. The Advocate for Respondent No. 1 waives service.

(2.) IN this matter we had given certain directions in the appeals from interim orders and in pursuance of those directions, necessary order has been obtained from Hon'ble the Chief Justice and then Writ Petition referred to a Division Bench. It is now taken up for hearing since in our opinion if we give judgment in the Writ Petition, that will serve the requirements of the parties as also dispose of the Appeals automatically. Once the Writ petition is disposed of, the Appeal (viz. Appeal No. 1282 of 1989) will not survive and the samp can be disposed of by an appropriate order to that effect.

(3.) IT is unnecessary co set out the facts in detail in the Writ Petition and it is sufficient to deal with the law point which arises. However, the law point arises in the following back ground.