M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The Deputy Labour Commissioner is present in court and states that the report which was supposed to be submitted pursuant to the order of this court dated 21/9/1998 has not been submitted so far though he has already scrutinised the record. He prays that 5 weeks time be given to enable him to submit the report in question. Without getting the copy of the report no further direction can be issued in this case. We, accordingly, allow 5 weeks time to the Deputy Labour commissioner to submit the report.

(2.) Put up after 6 weeks.

(3.) It is stated by the counsel for the workmen that a Contempt petition has been for non-compliance of the court's direction dated 21/9/1998. The said Contempt Petition may be listed next week.