- (1.) Heard learned counsel for the parties perused the order dt. 5-9-85 passed by the Court below.
(2.) Plaintiff instituted a suit against the present petitioners defendant for the declaration that her services have wrongly been terminated and she is still the employee of the institution.
(3.) Application under O.39, Rr. 1 and 2 was filed by the present petitioner 1. The petitioner also moved an application under O.11, R.12 as well as under O.11, R.14. The application was granted and the present petitioner has been directed to produce the documents in the court.;