TARUN CHATTERJEE, DALVEER BHANDARI, JJ. - (1.) LEAVE granted. This appeal has been filed by the U.P. State Road Transport Corporation against an interim order passed by the High Court of Allahabad by which the High Court has modified the interim order granted by it staying the operation of the award to the extent that the appellant shall comply with the provisions of Section 17-B of the Industrial Disputes Act, 1947.
(2.) IT is not in dispute that the provisions of Section 17-B of the Industrial Disputes Act, do not exit in the U.P. Industrial Disputes Act. In this view of the matter, question of compliance of the said provision does not arise at all. Accordingly, the impugned order is set aside. This, however, shall not preclude the respondent from making fresh application for grant of interim relief in his favour in accordance with law. Since the appeal is pending, we direct the High Court to dispose of the appeal preferred by the appellant within a period of six months from this date positively without granting any unnecessary adjournments to either of the parties. Accordingly, the appeal is allowed to the extent indicated above. There shall be no order as to costs.;