GROFED EMPLOYEES UNION Vs. RAJEEV MATHUR MANAGING DIRECTOR

JUDGEMENT

(1.) Heard Mr.Mukul Sinha, learned counsel appearing for the applicant, and Mr.Dhaval C.Dave, learned counsel appearing for the opponents.

(2.) The applicant invokes contempt jurisdiction of this Court for implementation, enforcement and execution of the order dated 6/08/1997, passed by the Industrial Tribunal, in Reference (IT) No.312/1994.

(3.) It cannot be gainsaid that the order sought to be enforced by the applicant, with the assistance of this Court, through its contempt jurisdiction, is an "award" as defined in Section 2(b) of the Industrial Disputes Act, 1947, and for enforcement of the order, there exists effective alternative statutory remedy under Section 33-C of the Act.