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Judgment
I.A. No. 256 of 2011
The present interlocutory application has been filed on behalf of the respondent-workman for vacating the order of stay dated 10.12.2010 passed by
this Court.
Heard the learned counsel for the parties and perused the order dated 10.12.2010, the operative part of which reads as under:
“No coercive measure shall be adopted against the petitioner for implementation of the award till the respondent put in his
appearance.â€
It would thus appear that the interim order dated 10.12.2010 passed by this Court has come to an end, the day the respondent put his appearance
before this Court. As such, no further order is required to be passed in the present interlocutory application. The same is accordingly disposed of.
I.A. No. 3482 of 2017
The present interlocutory application has been filed by the respondent-workman praying inter alia for early hearing of the writ petition.
Having heard the learned counsel for the parties and looking to the nature of the award, let this case be listed under appropriate heading on
17.01.2019.
I.A. No. 3482 of 2017 is accordingly disposed of.
I.A. No. 6055 of 2017 and I.A. No. 7791 of 2018
The present interlocutory applications have been filed on behalf of the petitioner-management.
Let the aforesaid interlocutory applications be taken up along with the writ petition on the next date fixed.
W.P.(L) No. 5847 of 2010
In view of the order passed in I.A. No. 3482 of 2017, put up this case under appropriate heading on 17.01.2019.