- (1.) This appeal has been preferred by the appellant being dissatisfied with the judgment and order dated 17th April, 2017 passed in W.P. No. 16018(W) of 2016 with CAN 9711 of 2016 (Steel Authority of India Ltd. vs- Union of India & Ors.)
(2.) Heard learned Counsel for the parties.
(3.) Learned Counsel for the appellant submits that the learned Trial Judge misconstrued the provision of Section 17B of the Industrial Dispute Act, 1947 directing the appellant to pay the wages last drawn by the respondent no.4, as provided under the aforesaid Section 17B of the Act.;