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Judgment
TARA VITASTA GANJU, J.: (Oral)
The prayers in the present Petition read as follows:
“A. Issue an appropriate writ, order or direction especially in the nature of Mandamus directing Management, the Chief Labour Commissioner (Central) to immediately register and adjudicate upon the Petitioner's application (Annexure-4) filed under Section 29 of the Industrial Disputes Act, 1947, and take appropriate action against the Management for noncompliance.
B. Pass any other or further order or orders or any other ad-interim order(s) / direction(s) that this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case and in the interest of justice.”
Learned Counsel for the Petitioners submits that the prayer in the present Petition is limited. The Petitioners have filed an Application under Section 29 of the Industrial Disputes Act, 1947 before the Chief Labour Commissioner, Delhi on 03.11.2024 and that the Application is neither being registered nor being listed for hearing.
Issue Notice.
Learned Counsel for the Respondents accepts Notice.
With the consent of the parties, the matter is taken up for hearing and final disposal today.
Learned Counsel for the Respondents, on instructions, submits that the application which has been filed by the Petitioner shall be taken up for hearing and adjudicated at the earliest, and that the order in respect thereof shall be passed by Respondent No.2 within a period of four weeks from today.
The Respondents are bound down by the statement made by the learned Counsel for the Respondents today.
Learned Counsel for the Petitioners submits that in view thereof, the Petition may be disposed of since the grievance of the Petitioners has been satisfied.
The Petition is disposed of in the aforegoing terms.
The parties will act based on the digitally signed copy of the order.