Sk. Nawab vs Orissa Air Product Pvt. Ltd. And
2022 Latest Caselaw 2561 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.P.(C) No. 3557 of 2011

              Sk. Nawab                                    ....           Petitioner
                                                  Mr. R.N. Acharya, Advocate
                                          -versus-
              Orissa Air Product Pvt. Ltd. and          .... Opposite Parties
              another
                                                   Mr. B.P. Tripathy, Advocate

                          CORAM:
                          THE CHIEF JUSTICE
                          JUSTICE R. K. PATTANAIK

                                           ORDER

Order No. 11.05.2022

09. 1. In the present petition, the Petitioner having come against an interlocutory award, this Court is not inclined to interfere, particularly in view of the Judgment of the Supreme Court in Dena Bank v. D.V. Kundadia (2011) 15 SCC 690.

2. The LCR will be sent back to the Labour Court immediately. The Labour Court is requested to decide the preliminary issue followed by the question on merits as expeditious as possible.

3. The matter will now be listed before the Labour Court for directions on 4th July, 2022. The Labour Court is requested to dispose of the dispute within six months thereafter. All contentions are left open to be considered by the Labour Court.

4. The writ petition is disposed of in the above terms.

(Dr. S. Muralidhar) Chief Justice

(R. K. Pattanaik) Judge S. Behera