- (1.) Special leave granted.
(2.) We have heard Counsel for the parties. From the record it appears that the respondent had gone before the Labour Court and had obtained an Award in regard to reinstatement and backwages. Since the appellant-Society did not comply with the order of the Labour Court, applications under Section 33-C(2) of the Industrial Disputes Act have been filed in succession for different periods; and as those proceedings did not bring about any positive result for satisfying the Award, the respondent ultimately moved the High Court for contempt action and the High Court entertained the petition, made an order against which the contempt appeal had been taken by the appellant being Contempt Appeal No. 438/1989. The High Court dismissed that by its order dated November 9, 1989 and after the dismissal of the said appeal, proceeded to execute its direction in the mailer of recovery of the dues of the respondent. In that process the impugned order attaching the bank account of the appellant-Society has been made which constitutes the subject-matter of this appeal.
(3.) Counsel for the appellant is agreeable that the account in question shall not be operated by the appellant Society until the claims of the respondent are computed in accordance with law and once the liability of the appellant is known it has agreed through Counsel to ensure satisfaction of the same.;