D.K.Seth, J. - (1.) Shri M. A. Khan, learned counsel for the respondent Nos. 2 and 3 has filed this application for vacating the stay order dated 3.11.1999 on the ground that Initially no stay was granted in this case but later on stay was granted. The second ground is that the petitioner despite the award has not fulfilled his obligation under Section 17B of the Industrial Disputes Act and as such the writ petition is not maintainable and as such no stay could continue. The third ground is that the Interim order was ex parte and that the respondent workmen have filed their counter-affidavit and had pointed out that on merit no stay could have been issued.
(2.) Learned counsel for the petitioner on the other hand opposes the said prayer on various grounds.
(3.) I have heard the learned counsel for the parties at length.;