ABDUL MANNAN Vs. SABITA DEBNATH

JUDGEMENT

(1.) Heard both sides.

(2.) It is the case of the petitioner that the court below has errored in passing the award in favour of the petitioner herein who was the respondent before the trial court. While granting the award to the respondents herein, the petitioner was not given any opportunity before the concerned officer in the trial court hence the said order has been passed ex-parte against him and the same is contrary to law.

(3.) Further the counsel for the petitioner has submitted that the interlocutory application bearing 02 of 2021 arising from 51 of 2021 filed by the respondents herein before this court seeking vacation, modification the order dtd. 31/8/2021 passed in IA 1 of 2021 arising out CRP 51 of 2021 is perverse.