WEST BENGAL STATE CO-OPERATIVE MARKETING FEDERATION LIMITED (BENFED) & ANR Vs. BENFED PENSION HOLDERS STAFF AND OFFICERS ASSOCIATION & ORS

JUDGEMENT

(1.) By consent of the parties, the appeal is treated as on day s list and taken up for consideration along with the connected applications.

(2.) Having heard the learned advocates for the parties and upon perusing the impugned judgment and order as modified and/or corrected from time to time by the learned Single Judge we are of the view that in the present facts and circumstances of the case, the same is required to be set aside in order to pave way for a de novo hearing.

(3.) Accordingly, the impugned judgment and order is set aside. Let the writ petition, being WP 28196 (W) of 2014, be placed before the learned Single Judge presently having regular determination at the earliest, so that the writ petition can be disposed of at an early date.