Full Judgment Text
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CASE NO.:
Appeal (civil) 1980 of 2008
PETITIONER:
B.S.N.L. & Ors
RESPONDENT:
Rajesh Kumar Saxena
DATE OF JUDGMENT: 02/04/2008
BENCH:
TARUN CHATTERJEE & HARJIT SINGH BEDI
JUDGMENT:
JUDGMENT
O R D E R
NON-REPORTABLE
CIVIL APPEAL NO.1980 OF 2008
(arising out of SLP(C)NO.3643 of 2007)
Heard Mr. K.C. Kaushik, learned counsel for the appellants and Mr.
Manoj Swarup, learned counsel for the respondent.
We direct that the enquiry contemplated in our Judgment dated
13.3.2008 shall be completed positively within six months from today, for which
learned counsel appearing for the respondent submits, on instruction, that the
respondent undertakes to cooperate with the authorities. The enquiry will be
completed without asking for any adjournment.
We also make it clear that the word ’appellant’ appearing twice on
page 2 (paragraph 3) of the Judgment be read as ’respondent’
This order may be read along with the judgment delivered by us on
13.3.2008.