(1.) This order will dispose ofC. M. (M) Nos 148, 151, 152 and 156 of 1971.
(2.) . These petitions arc filed under Article 227 of the Constitution of India. In C. M (M) No. 148/71, the petitioner has challenged the validity of the judgment dated 8th June, 1971 of the Additional District Judge, Delhi in R C. A. No 95 of 1969. A certified but unstamped copy of the judgment of the additional District Judge has been filed along with this petition as Annexure 'G' The petitioner has also filed Annexures 'A','B' 'C' and 'P which are copies of the orders and judgments of various courts. One of them, namely, Annexure 'C', is a certified copy and the others annexures are copies which have been attested by the petitioner's advocate as true copies. Annexure 'D' is a copy of the crossobjections filed in R.CA. No. 121/69 and Annexure 'E' is a copy of the brief notes of arguments on behalf of the petitioner herein who was respondent No. 2 before the Additional District Judge, Delhi. The copies of Annexures 'D'and'E' are also attested by the petitioner's advocate as true copies. None of the Annexures 'A' to 'F' bear any court-fee stamp.
(3.) . In the other petitions, the petitioners have challenged the awards of the Industrial Tribunal, Delhi in reference I. D. No. 59 of 1968 dated 2nd September, 1969 and in reference I.D. No. 58/70 dated 11th February, 1971 and reference I.D. No. 154/69 dated 2nd May, 1970. Along with these petitions, copies of the awards of the Industrial Tribunal have been filed and these copies are certified to be true copies by the petitioners' advocate. None of these copies bears any stamp.