DESAI, CJ. - (1.) The appeal is taken up for hearing by treating it as included in the day's cause list.
(2.) In a pending writ petition between the appellant-association and the respondents, an ad interim order was made on October 31, 1988 in the following terms: "There will be an ad interim order directing the respondent Company to maintain status quo as on the date with regard to the salary and other benefits of the workmen until further orders".
(3.) On June 13, 1989 an interim order was made in the following terms: ** ** ** ** ** ** The interim order earlier passed will stand modified to this extent that such of the workmen, who are willing to enjoy benefits, if any, given pursuant to any bipartite settlement to be arrived at, will not be bound by the same. Let it be recorded that this order has been passed without prejudice to the rights and contentions of the parties in this writ petition as also in the other writ petition pending before this Court.";