- (1.) An adjournment is sought on behalf of the Union on the ground that the papers that may have been before the Single Bench have not been included in the appeal papers.
(2.) The matter will appear at the top of the list on February 5, 2019.
(3.) Since the appellant says that all the papers used before the Single Bench are included in the stay petition and the appeal papers filed, if there is a solitary- document which appears not to have been included, the appeal may be thrown out. If, however, the Union is unable to indicate that any document relied upon before the Single Bench is not included in the stay petition or the appeal papers, punitive costs may be imposed on the Union. Kirit;