GOPINATH RANA Vs. N. THIRUMALA NAIK

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Alleging non compliance of the order dtd. 1/10/2019 passed in W.P.(C) No. 18194 of 2019, the petitioners have filed this contempt petition.

(3.) As it appears, this Court while disposing of the writ petition directed opposite party no.2 to dispose of the application filed by the petitioners under Sec. 33-C (1) of the Industrial Disputes Act, 1947 on 25/2/2019 in accordance with law, as expeditiously as possible, preferably within a period of six weeks from the date of production of the certified copy of the order.