- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The first respondent had filed writ petition No. 34958/95 in the High Court of Karnataka, challenging his dismissal from service. The learned single Judge who heard that petition disposed it of on 23-3-1998. The appellant-bank was not represented before the learned single Judge as the Advocates for the Bank Sri Sundraswamy and Ramdas did not appear as by that time they had not received the vakalatnama. The Bank then applied to the learned Judge to recall that order submitting that the Bank had sent the vakalatnama in time, but it was not received by the learned Advocate as it was lost in transit. The learned Judge rejected that application. An appeal was therefore filed by the Bank against the said judgment but the Division Bench without considering this aspect dismissed the appeal.;