- (1.) This is an appeal by certificate from the judgement dated 29 March, 1971 of the High Court of Bombay.
(2.) The appellant filed this suit on 2 September, 1964 in the High Court of Bombay and claimed six months' salary in lieu of notice and gratuity for 16 years of service.
(3.) In the year 1965 the appellant asked for discovery by the respondent of documents relating to pension scheme for foreign employees. The application for discovery was dismissed in the month of November, 1965.;