(1.) Rule.
(2.) With the consent of the learned counsel for the parties, the matter is taken up for final hearing.
(3.) This writ petition challenges the award dated 23rd January, 2001 passed by the Industrial Tribunal which allowed an application filed by the respondent under Section 33(C)(2) of the Industrial Disputes Act (hereinafter referred to as the Act) for fully implementing the decree dated 13th October, 1981 passed in the Civil Suit No. 233/1975 filed by the respondent.