ITI LIMITED Vs. ITI EX VR EMPLOYEES OFFICER WELFARE ASSOCIATION

JUDGEMENT

(1.) Delay in filing the application for substitution is condoned, substitution is allowed and abatement is set aside.

(2.) Heard learned counsel for the parties. These appeals have been filed against the impugned judgment of the Karnataka High Court at Bangalore dated 13-9-2001.

(3.) The facts of the case in detail have been set out in the impugned order and hence we are not repeating the same here.