COAL INDIA LIMITED Vs. SUKHBINDER SINGH SAINI

JUDGEMENT

(1.) This appeal has arisen from the impugned judgment and order dated September 9, 2019 passed by the Hon'ble Single Judge in W.P. No. 4667 (W) of 2019 (Sukhvinder Singh Saini and Ors. -versus- Coal India Limited and Ors.) whereunder the writ petition filed by the respondent Nos. 1 to 9 herein was allowed in part. The said appeal was admitted by an order dated December 12, 2019 passed by a Hon'ble Coordinate Bench.

(2.) In connection with this appeal an application was filed by the appellant namely, Coal India Limited, praying, for the following relief:

(3.) From the relief claimed in the said application it appears that the same was filed under the provisions of Order XLI, Rule 27 of the Code of Civil Procedure, 1908 (for short, CPC). Pursuant to the direction made by the Appellate Court the respective parties filed and exchanged their affidavits to the said application. The said application is presently under consideration before this Court.