- (1.) Delay condoned.
(2.) Leave granted.
(3.) The defendants are the appellants against the impugned judgment of the High Court in Second Appeal. The plaintiff -respondents filed the suit challenging the order of termination on the ground that the order of termination had not been passed by the competent authority. The learned trial Judge decreed the suit obviously because the order had been communicated not by the competent authority but by one Mr. Onkar Singh. On an appeal being filed the lower appellate court reversed the judgment and decree of the trial Judge. The plaintiff-respondents carried the matter in appeal to the High Court.;