The Management Of Live Stock vs Prahallad Barik & Anr
2023 Latest Caselaw 11111 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           O.J.C. No.3451 of 2002

The Management of Live Stock       .....                                  Petitioner
Breeding and Diary Firm,
Cuttack
                                                   Mr.G.N. Rout, ASC, Advocate
                                   Vs.
Prahallad Barik & Anr.             .....                            Opposite Parties
                                                        Mr.R. Acharya, Advocate

                    CORAM: JUSTICE SANJAY KUMAR MISHRA

                                           ORDER

11.09.2023 Misc. Case Nos.437 of 2009 & 2 of 2010 Order No. This matter is taken up through hybrid mode.

24.

2. These Misc. Cases have been filed for extension of time for implementation of the direction given by the coordinate Bench in O.J.C. No.3451 of 2002, vide which the award passed by the Labour Court in I.D. Case No.103 of 1990 was confirmed and a direction was given for implementation of the said award within a period of one month from the date of communication of the said order.

3. This Writ Petition is pertaining to challenge of an award passed by the Labour Court under the Industrial Disputes Act and has already been disposed of by a coordinate Bench since 31.03.2009. Industrial dispute matters falls under entry No.3 of the assignment list of Division Bench presided over by Hon'ble Mr. Justice K.R. Mohapatra. However, as this matter has been specifically assigned to this Bench by the Hon'ble the Chief Justice, the Misc. Cases filed by the Petitioner Management are taken up for passing appropriate order.

4. Though these Misc. Cases have been filed for extension of time for implementation of direction given vide the common judgment dated 31.03.2009 passed in O.J.C Nos.3451 and 3380 of 2002, Mr. Acharya, learned Counsel for the Opposite Parties submits, in the meantime the award passed by the Labour Court has already been implemented by the Management in terms of the direction given by the coordinate Bench, which is not disputed by the learned Counsel for the State.

5. Accordingly, both the Misc. Cases are dismissed as infructuous.

(S.K.MISHRA) JUDGE Banita

Signature Not Verified Digitally Signed Signed by: BANITA PRIYADARSHINI PALEI Designation: JUNIOR STENOGRAPHER Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 12-Sep-2023 18:47:15