Jharkhand High Court
Employers In Relation To The Management ... vs The Presiding Officer Central ... on 26 July, 2016
Bench: Virender Singh, Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI L.P.A No. 746 of 2015 With I.A No. 6919/2015 Employers in relation to the Management of Rajrappa Washery of Central Coalfields Ltd.
Vs. The Presiding Officer Central Government Industrial Tribunal No.1, Dhanbad & Ors.
With L.P.A No. 764 of 2015 With I.A No. 7042/2015 Employers in relation to the Management of Rajrappa Washery of Central Coalfields Ltd.
Vs. The Presiding Officer Central Government Industrial Tribunal No.1, Dhanbad & Ors.
Coram: Hon'ble Mr. Justice Virender Singh, Chief Justice Hon'ble Mr. Justice Shree Chandrashekhar ......
For the Petitioners/Appellant : M/s.A.K.Das, Puja Kumari, Advocate For the Respondent : Mr.Sunil Kumar, Advocate ......
th Order No.04/Dated : 26 July, 2016 Per Virender Singh, C.J. :
After hearing learned counsel for both the sides, we are of the view that certain vital issues have cropped up for adjudication, therefore, admitted.
List main appeals on their usual turn. Meanwhile operation of the joint award dated 18th September, 2000 arising out of two Reference Case Nos.59/1992 and No.02/1994 shall remain stayed.
I.A No. 6919/2015 and I.A No. 7042/2015 shall stand allowed as prayed for.
(Virender Singh, C.J.) (Shree Chandrashekhar,J.) dey