Items No.43-48 & 54-57
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
W.A.Nos.474, 458, 459, 463, 504 & 505 of 2020
and 82, 84, 85 & 87 of 2021
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)
1. Mr. A.Sanjeev Kumar, learned Special Government
Pleader appearing for the appellants/Department states that he
may be permitted to withdraw the present appeals while reserving
the right of the appellants to approach the learned Single Judge
by filing review petitions to point out that a similar writ petition
filed by the appellants/Department registered as W.P.No.8794 of
2009 was allowed by the learned Single Judge vide order
dated 15.07.2010.
2. Leave, as prayed for, is granted. The present appeals are
disposed of along with the pending applications, if any.
3. As learned Special Government Pleader states that the
Execution Petitions filed by the respondents/petitioners for
seeking enforcement of the award are listed before the Labour Court on 18.03.2021 and it will take him at least ten days to draft and file the review petitions before the learned Single Judge, the learned Labour Court is directed not to pass any coercive orders against the appellants for a period of two weeks reckoned from today. In the event no stay orders are passed in favour of the W.A.Nos.474 of 2020 & batch Page 1 of 2 appellants in the review petitions within the period of two weeks, then the Labour Court shall be entitled to proceed further in the Execution Proceedings.
_________________ HIMA KOHLI, CJ ______________________ B. VIJAYSEN REDDY, J 16.03.2021 lur W.A.Nos.474 of 2020 & batch Page 2 of 2