DIV.DIR., AWADH FOREST DIV., LUCKNOW Vs INSYATULLAH SIDDIQI
Case number: C.A. No.-004136-004136 / 2009
Diary number: 37312 / 2007
Advocates: ANUVRAT SHARMA Vs
DINESH KUMAR GARG
1
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
2
indicated above. There shall be no order as to costs.
.............................J. ( TARUN CHATTERJEE )
.............................J. ( R.M.LODHA )
NEW DELHI; JULY 6, 2009.