SAHARA INDIA LIMITED Vs. ABDUL JABBAR

JUDGEMENT

(1.) AT the stage of hearing of Appeal No. 1279/95 it was brought to the notice by the Counsel for the parties that there is another Appeal No. 1446/95 which is also against the same judgment and order. Accordingly record of Appeal No. 1446/95 was called for and both the appeals are being decided together.

(2.) MR . Tarkeshwar Nath learned Counsel for appellant and Mr. A.K. Misra learned Counsel for respondent Abdul Jabbar have been heard and the entire record has been examined.

(3.) IT is argued by the learned Counsel for appellant that in the instant case no opportunity of hearing was ever given and the judgment and order passed by District Forum are of no legal value.