SARVA MAZDOOR SANGH Vs. INNOVATIONS GARMENT LTD.

JUDGEMENT

(1.) THIS application is moved on behalf of the petitioner for clarification of para 5 of the Order dated 10th December, 1997. It is true as pointed out by the petitioner that the expression prayer (c) (iii) ought to read as (b) (iv). This Court had made it clear that pending the disposal of the Complaint no wages would be payable and all that the workmen will be entitled to for the two months wages in terms of the order of the Industrial Court. However, the matter is not being disposed of today as Counsel for the petitioner is not well.

(2.) COUNSEL for the respondents makes a statement that two months wages in terms of order of the Industrial Court will be paid within two weeks from today. Note: The original Judgment is printed in February 1998 issue of CLR at P. No. 278.