Anjani Kumar, J. - (1.) This writ petition was heard and dismissed by this Court on 8th July, 2003 for the reasons to be recorded later on. Now here are the reasons for dismissing the aforesaid writ petition.
(2.) The petitioner-employers aggrieved by the award of the Labour Court, Agra dated 18th May, 1984, passed in adjudication.
(3.) Case No. 142 of 1979, have approached this Court by means of present writ petition under Article 226 of the Constitution of India, copy whereof is annexed as Annexure-'XIII' to the writ petition.;