SONY INDIA PVT LTD Vs. DEVKARAN S SHAH

JUDGEMENT

(1.) BOTH these appeals have been listed on our today's Board in the caption of admission Board correctly. However, none is present on behalf of appellants in Appeal No.553/2003.

(2.) WE have already issued notices before admission in the respective appeals to the respective respondents and in response thereto complainant who is common respondent No.1 in both the appeals and who has succeeded before the District Forum is present.

(3.) CONSIDERING the nature of dispute and comparatively trivial issue involved therein, we proceed to dispose of these matters at the stage of their admission itself on perusal of the material available in the appeal paper books and on hearing the learned Advocate Mr. Gandhi for appellant in Appeal No.612/2003 as also the complainant who is appearing in person.