- (1.) Leave granted.
(2.) The order under challenge has been passed by a Division Bench of the High court at Calcutta. Its operative portion stales that the writ petition filed by the present; appellants and their application under Section 17-B of the Industrial Disputes act should be disposed of together, expeditiously. We are of the view that an application under section 17-B should be disposed of before I the principal petition and it should be disposed of most expeditiously.
(3.) We, therefore, set aside the order under challenge to the extent that it requires the I 5 disposal of the writ petition and the S. 17-B application together and we direct that the S. 17-B application should be disposed of with great promptitude and before the disposal of the writ petition.;