(1.) By an order dated November 20, 2024 passed in FMAT 269 of 2024, a Division Bench made the present reference on the question of law framed by it which is as follows:- "Whether an order passed by a Bench of this Court not being conferred with determination by virtue of the roster fixed by the Hon'ble the Chief Justice is vitiated by inherent lack of jurisdiction so as to render the order so passed a nullity in the eye of law or void ab initio."
(2.) The Hon'ble The Chief Justice has, in terms of such order dated November 20, 2024 passed in FMAT 269 of 2024, constituted this Bench to consider such questions of law.
(3.) At the hearing of the reference, learned Advocate for the appearing parties have submitted that the question framed in the reference is covered by the ratio of 2025 SCC Online SC 582 (Garden Reach Shipbuilders and Engineers Limited. vs. Grse Limited Workmens Union and Others).