MADANLAL JAIN Vs. VINAY FABRIC PVT. LTD.

JUDGEMENT

(1.) Mr. Puneet Jain, learned counsel for the appellants through V.C. Mr. Vinod Jain, authorized representative of the respondent company is present in person.

(2.) The counsel for the respondent has not appeared apparently because he is abstaining from work pursuant to the call given by the office bearers of the Bar Association. Such non-appearance is clearly illegal and in breach of the order passed by Hon'ble Supreme Court in the case of Ex. Capt. Harish Uppal Vs. Union of India & Anr. [2003 920 SCC 45].

(3.) Heard.