FEDERAL MOGUL BEARING INDIA LTD. Vs. PRIT PAL

JUDGEMENT

(1.) The appellant(s) by medium of these appeals has challenged the order passed by the writ court on 17.11.2014, which is as follows:

(2.) It is contended that the aforesaid order is not sustainable in the eyes of law as it amounts to granting main relief which the respondents would otherwise be entitled to if the writ petitions were to be dismissed. The order has been challenged on various other grounds as taken in the memo of appeal.

(3.) We have heard learned counsel for the parties and perused the records.