AVTEC LTD. Vs. GULAB RAI

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Admit.

(3.) Also heard on I.A.Nos.4013/2018 and I.A.No.4012/2018. By order dated 16.4.2018 and 6.4.2018 passed on I.A.Nos.1531/2018 and 1532/2018, this court has stayed the execution of the award dated 12.4.2017, subject to compliance of the provisions of Section 17-B of the Industrial Disputes Act.