- (1.) While taking up the application for injunction filed on behalf of the appellants, the appeal itself was taken up for consideration and the parties were heard extensively on the questions raised in the appeal.
(2.) This appeal arises out of an order dated 27th July, 2004 passed by the learned Single Judge on an application under section 17B of the Industrial Disputes Act, 1947, filed on behalf of the workmen in the writ application filed on behalf of the respondents herein, being W. P. No. 29220(W) of 1997, challenging an award passed by the learned Judge, Fifth Industrial Tribunal on 12th September, 1996.
(3.) In order to appreciate the submissions made on behalf of the respective parties and the judgment under appeal, it is necessary to set out the facts leading to the passing of the award.;