HINDALCO INDUSTRIES LTD Vs. SUMAN LATA TUTEJA

JUDGEMENT

(1.) CM No.18661/2014

(2.) THE sole question for consideration before this Court in the present application is whose money is it which is lying with the Registry.

(3.) THE brief history of the case shows that by way of this writ petition the petitioner Management has challenged the order of the Industrial Tribunal by which the Industrial Tribunal had set aside the termination of respondent No.1 workman and ordered for reinstatement with full backwages. During the proceedings before this Court in the said writ an application CM No.3377/2000 was filed by the petitioner seeking stay of operation of the said award of the Tribunal. On 30.07.2001, this Court disposed of the said application. The relevant portion of the said order is as under: -: -