BHANU LODH Vs. TRIPURA JUTE MILLS LTD

JUDGEMENT

(1.) HEARD Mr. D. Biswas, learned counsel appearing for the petitioner as well as Mr. K.N. Bhattacharjee, learned senior counsel, assisted by Mr. T.D. Majumder, learned counsel for the respondents.

(2.) THIS petition under Article 226 of the Constitution of India has been filed for accurate implementation of the judgment and order dated 18.04.2007 as passed in W.P.(C) No.454/2005 having affirmed by the judgment and order dated 21.08.2007 as passed in W.A. No.45/2007.

(3.) BY the previous writ petition, being W.P.(C) No.454/2007, the following directions were made to the respondents: