J.N.PATEL,J. - (1.) This is an application for stay of the operation of the order dated 2nd December, 2011 passed by the learned single Judge in W.P. No. 20100 (W) of 2011. By the order impugned, the learned single Judge has inter alia restrained the appellants herein from making any payment towards honorarium, salaries and other perquisites of those persons those who are in at the helm of affairs and active management of the respondent 3/company according to the needs of the situation until and unless the gratuity and other settlement dues were paid to the petitioners in accordance with law on the basis of the calculation of the respondent 3/company.
(2.) The appellants who are three senior officials of the respondent 3/company felt aggrieved by the order and decided to assail the same in the present appeal.
(3.) We have heard Mr. Deb Roy, learned Advocate appearing for the appellant and Mr. Roy Chowdhury, learned Advocate for the writ-petitioner-respondent.;