- (1.) Applications for exemption from filing Official Translation and certified copy of the impugned order are allowed. Leave granted. Heard learned Counsel for the parties.
(2.) This appeal emanates from the judgment of the High Court of Judicature at Bombay delivered in Writ Petition No. 6531 of 2006 dated 19th January, 2007.
(3.) Brief facts which are necessary to dispose of the appeal are recapitulated as under:;