SYNDICATE BANK Vs. SANJAY KAPOOR

JUDGEMENT

(1.) THE present application has been filed by the respondent workman under Section 17 -B of the Industrial Disputes Act for claiming benefits under the said section.

(2.) THE only objection taken by the petitioner Bank is that the application has been filed by the respondent workman on 4/5/2007 after the Writ Petition in which the present application has been filed has already been finally disposed of by this Court vide orders dated 3/11/2006.

(3.) THE counsel further urged that order of the Ld. Single Judge setting aside the award dated 23/2/2004 is under challenge in an LPA pending before the Hon 'ble Division Bench and therefore, during the pendency of appeals, the relief claimed under Section 17 -B ID Act is still available to the applicant workman.