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     IN THE SUPREME COURT OF INDIA            CIVIL APPELLATE JURISDICTION

 CIVIL APPEAL NO.4136 OF 2009  (Arising out of SLP(C)No.11039 of 2008)    

DIV.DIR., AWADH FOREST DIV., LUCKNOW               .....APPELLANT(S)

VERSUS

INSYATULLAH SIDDIQI                                ....RESPONDENT(S)

  O  R  D  E  R

Delay condoned.

Leave granted. Having heard learned counsel  for  the  parties  and after  going through the impugned  

order,  we are of  the view that  no interim order could be passed by the High Court  on the  

pending  Writ  Petition  in  view of  the  fact  that  the  petition  filed  under  Section 17  B of  the  

Industrial Disputes Act was not maintainable under the U.P.Industrial Disputes Act.  That being  

the  position,  we  set  aside  the  impugned  order.   However,  considering  the  facts  and  

circumstances of the present case and in view of the fact that the award has been passed 15 years  

back, we request the High Court to dispose of the pending Writ Petition within two months from  

the date of communication of this Order to it.   

We make it clear that we have not gone into the merit of the case and the same shall be  

decided by the High Court.

The impugned order is  accordingly  set  aside and the  appeal  is  allowed to the  extent

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indicated above.  There shall be no order as to costs.     

                .............................J.                            ( TARUN CHATTERJEE )

                .............................J.                            ( R.M.LODHA )

NEW DELHI; JULY 6, 2009.