N H MATCON & ANR Vs. ROHIT SHARMA

JUDGEMENT

(1.) Heard Learned Counsel for the appellant and respondent in person.

(2.) Both these appeals arises out of similar order, hence decided by common order.

(3.) These appeals have been filed by appellants against order 04.09.2015 passed in Complaint No. 54/2015 Lt. Col. Dinesh Sharma Vs. M/s N.H. Matcon and Complaint No. 55/2015 Lt. Col. Rohit Sharma Vs. M/s N.H. Matcon by which application for setting aside ex-parte order was dismissed.