- (1.)Leave granted.
(2.)The respondents are before us on caveat. I
(3.)Having considered the matter, we dispose of this appeal on the basis of an undertaking given by learned counsel appearing on behalf of the appellant that the appellant will not transfer the three employees in question pending disposal of the complaint pending before the Industrial Court. On the basis of this undertaking, the judgment and order of the Court below is set aside except to the extent that it directs the Industrial Court to decide the complaint by the end of March 2003. It is made clear that this Court has not gone into the merits of the matter in any manner whatsoever.