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Judgment
Ashok Menon, Chairperson
S.A. No. 269/2012 on the files of D.R.T. - III, Mumbai is still pending consideration. However, The Appellant is aggrieved by certain observations which were made in the proceedings of the D.R.T recorded on 12.11.2021, which could probably have a bearing on the merits of the Appellant’s case in the S.A. The hearing was not concluded and the S.A. was adjourned on the request made by the Applicant who sought time to go through the ruling filed by counsel for the Respondent. Certain observations are made in paragraphs no.3 and 4. The Tribunal has in this proceedings made itself clear regarding certain points on the merits of the Applicant’s case.
Ongoing through the entire facts and circumstances, I find that the observations made by the Ld. Presiding Officer is not in the form of the final disposal of the S.A. but considering the anxiety expressed by the Ld. Counsel for the Appellant, I dispose of this Appeal with a direction to the Ld. Presiding Officer to dispose of S.A. No. 269/2012 on its merits uninfluenced by whatever has been observed in the impugned order dated 12.11.2021. The contentions raised by both sides are kept open to be considered afresh and S.A. shall be disposed of on merits based on a fresh hearing of the matter by the Ld. Presiding Officer. The issues framed by the D.R.T., are retained, and kept open to be heard and decided in the S.A.
The S.A. shall be disposed of as expeditiously as possible at any rate within the period of two months from the date of receipt of this order.