- (1.) Heard Sri Alok Kumar Sinha, learned counsel for the appellants, and Sri Manish Kumar for the respondent no.1.
(2.) The challenge raised in this appeal under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952 is to the order passed by the learned Single Judge on 30.10.2015 which demonstrates that affidavits had been exchanged between the parties and the matter was being heard by the learned Single Judge.
(3.) The recital contained in the impugned order is that appreciating the submission of the learned counsel for the petitioner, the appellant-Managing Director is directed to appear before this court to explain as to why the petitioner is not being paid salary for work being taken from the petitioner with a further clarification that if the petitioner is paid salary, then in that event the Managing Director need not appear in person.;