RATAN LAL CHOWLA Vs. JOHN VASICA, GENERAL MANAGER OF JANDA RUBBER WORKS LTD. AND ANOTHER

JUDGEMENT

(1.) THESE are four petitions asking for leave to appeal to the Supreme Court of India under Arts. 132, 133 and 135 of the Indian Constitution read with S. 205, Government of India Act, against the judgment of this Bench dated 29th December 1949 in four petitions, civil originals NOS. 58 to 61 of 1949 : (A. I. R. 1950 E. P. 188).

(2.) THE civil miscellaneous petitions are headed as follows:

(3.) WITH regard to the first objection the respondents have filed an affidavit supported by certain documents. This affidavit was filed on 1st June 1950 and Mr. Chowla rightly submits that he had no chance to put in a counter -affidavit to contradict the facts stated therein. We have, therefore, not heard counsel for the respondents on the first objection.