KURIAN,J. - (1.) Leave granted.
(2.) The appellant has come up before this Court aggrieved by the interim order dated 21.07.2015 passed in Writ Petition Nos.4961/2014 and 4963/2014. It is not in dispute that those writ petitions are pending before the High Court. The High Court had, as per the interim order, directed the Labour Court to take a decision subject to the decision of the writ petitions before it.
(3.) We are informed that the Labour Court has taken such a decision. Mr. Vinay Navare, learned counsel appearing for the respondent submits that the said decision is also under challenge before the High Court.;