- (1.) It is an admitted fact that the appeal filed by the petitioner against the order dated 9.1.2006, is still pending. Petitioner has stated that before the trial Court, when above said order was passed, concession was wrongly given at its behalf by the counsel, who was not authorised to do so.
(2.) As such, petitioner is not in a position to restore connection of the respondent plaintiff. Appeal has been adjourned to 3.3.2006. In the meantime, contempt application has been filed against officers of the petitioner. It is apprehension of the petitioner that before any order is passed in appeal, coercive methods may be adopted by the trial Court to implement the order dated 9.1.2006. In view of the facts mentioned above, this Court is of the view that in view of facts and circumstances of the case, it is desirable that the appellate Court below be directed to decide stay application of the petitioner at an early date. Petitioner shall move an application for the said purpose within three days from today and the appellate Court below shall issue notice of the same for three days and dispose of the same on the next date. In view of facts and circumstances of this case, it is expected that the trial Court may not pass any final order so far as contempt application is concerned till that date, as referred to above.
(3.) This revision petition stands disposed of. Copy of the order be given dasti on payment of usual charges.;