- (1.) Learned counsel for the respondent has raised an objection that before filing the present appeal, permission was not granted by the Committee Of Disputes(for short 'the C.O.D.') of the appellant, therefore, this appeal is incompetent and the same may be dismissed as such.
(2.) So far as procedure for filing appeal after obtaining permission from the C.O.D. is concerned, the same has not been disputed by Mr. R.B. Mathur, learned counsel appearing on behalf of appellant, but he has submitted that he is not aware about the permission granted by the C.O.D. so far as present case is concerned. He, therefore, submitted that in case, statement of the learned counsel for respondent is found to be incorrect, then a liberty may be granted to him to file an application for revival of the appeal.
(3.) Prayer of the learned counsel for appellant appears to be reasonable, therefore, the same is allowed.;