INDUSTRIAL WORKERS UNION Vs. HINDUSTAN TYRES PVT LTD

JUDGEMENT

(1.) Heard learned counsel on both sides.

(2.) Petition is admitted. Rule nisi to issue.

(3.) For the reasons briefly indicated hereinafter, operation of impugned order dated 17th September 1993 passed by the Industrial Court in Misc. Application (ULP) No. 6 of 1993 is stayed. If the Respondent no. 1 deposits a sum of Rs. 27 lacs in this Court, impugned recovery proceedings shall stand stayed for a period of four weeks from today. Until the said amount is deposited, the stay order even for the period of four weeks shall not operate. For the purpose of the deposit of the said amount, the petitioner shall be at liberty to continue the recovery proceedings in accordance with law.