R.K.MERATHIA, J. - (1.) HEARD Mr. K.N. Prasad Sr. Advocate for the petitioner, Mr. Allam and S.K. Verma, S.C. (Mines) on behalf of the respondent State.
(2.) BOTH the connected cases were heard together and are being disposed off by a common order. In W.P. (C) No. 3192 of 2004, petitioner has challenged the award dated 30.11.2000. passed in Award Case No. 74 of 98 (Annexure -17), the appellate order dated 14.2.2001 (Annexure -18) and the certificate proceeding being Certificate Case No. 8 of 2000 -01 filed on the basis of the said award.
(3.) IT appears that in Award Case No.74/98, petitioner appeared but inspite of reminders did not file any show cause. Ultimately, a decree was passed against the petitioner ex parte and Bank was given the liberty to realize the dues by filing certificate Case.;