TELECOM DISTRICT ENGINEER Vs. PRAMESH AGRAWAL

JUDGEMENT

(1.) ON 30-1-1996, this Court directed to show the Government Order under which a private counsel could be engaged by the appellants.

(2.) SHRI Upendra Awasthy, the learned counsel for the appellants stated that he has filed the Government order along with an application. It is not necessary to consider this aspect of the matter as the Union of India, which was earlier respondent, has been transposed by order of this Court, as an appellant. At the time of the filing of the appeal, the learned counsel for the Union of India was in difficulty to speak for the appellant where the Union of India was arrayed as respondent. Since, now the Union of India has been transposed as appellant, Shri O. P. Namdeo has acquired the authority to address the Court on behalf of the appellant.

(3.) THIS Court, on 7-12-1995 admitted the appeal and also stayed the operation of the order in so far as it related to the District Bastar but for the Districts of Durg and Rajnandgaon, notices were issued and no exparte order was granted. On 15-3-1996, the Court passed the order that at the request of the counsel for the parties, the case is listed for final disposal in motion hearing on 26th March, 1996. On this basis, the appeal is finally disposed of after hearing the learned counsel for the parties.