KURIAN,J. - (1.) The appellants approached this Court challenging the Award passed by the Labour Court and as confirmed by the High Court.
(2.) Taking note of the fact that the appellants have paid wages in terms of the Section 17-B of the Industrial Disputes Act, 1947 for quite long, a suggestion was made as to whether the appellants would be interested to have a one-time settlement, leaving the question of law, as to whether the Appellant No.1 is an industry or not, open.
(3.) Apropos the suggestion, the appellants have now framed a Scheme, a copy of which has been produced before this Court alongwith additional affidavit.;