ANIL HADA Vs. INDIAN ACRYLICS LTD

JUDGEMENT

(1.) By this order I dispose of six criminal revisions No.514 of 1998 titled Anil Hada v. Indian Acrylics Ltd., No.515 of 1998 (same title) No.516 of 1998 (same title) 517 of 1998 (same title) Nos.638 and 639 of 1998 (same title) as in the opinion of this Court all the six revisions can be disposed of by one order as common questions of law and fact are involved in the same.

(2.) Notice in four petition Nos.514 to 517 of 1998 was given by the Court but no notice has been given to the respondent in petition Nos.638 and 639 of 1998 as I intend to dispose of these two petitions in limine.

(3.) The facts have been gathered from Criminal Revision No.514 of 1998 for the adjudication of the controversy in dispute.