COROMANDAL FERTILIZERS LTD Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) Heard both sides.

(2.) In this writ petition under Art. 226 of the Constitution of India, the petitioner seeks to challenge the order dated 6-4-1999 of the Chairman, Industrial Tribunal and Presiding Officer, Labour Court, Visakhapatnam in EP No. 18 of 1998 in HID No. 6 of 1989 under which the learned Judge decided against the petitioner herein two questions raised as objections to the execution of an award in I.D.No. 6 of 1989 under which the execution petitioner- respondent No. 2 herein claims to be a beneficiary and seeks a direction in the nature of Writ of Prohibition against respondent No. 1 from proceeding further in EPNo. 18 of 1998 in ITID No. 6 of 1989.

(3.) The essential facts leading to filing of this writ petition may be stated briefly as follows: