BHANU LODH Vs. TRIPURA JUTE MILLS LIMITED

JUDGEMENT

(1.) The writ petitioner, Bhanu Lodh, lays challenge to the judgment dtd. 31/10/2014 rendered by a learned Single Judge of this Court in WP(C) No.354 of 2010 titled as Sri Bhanu Lodh v. Tripura Jute Mills Limited & Ors.

(2.) When the matter was taken up for hearing, Mr. DK Biswas, learned counsel appearing for the appellant/writ petitioner, emphatically argued that the point weighing with the learned Single Judge in deciding the writ petition, i.e. constructive res judicata, was never ever argued at the time of hearing of the matter. Also the said plea was not taken by any of the respondents in their affidavits filed in opposition to the writ petition.

(3.) We notice that the learned Judge has not decided the petition on merits and only on a limited ground, dismissed the same.