- (1.) The Kohli Primary Agriculture Cooperative Society Limited, Kohli, has filed this Letters Patent Appeal against the interim order dated 23.7.2012, passed by the learned Single Judge in CM No. 9388-CWP of 2012 in Civil Writ Petition No. 16367 of 2009 filed by the appellant Society, which reads as under : Prayer in the application is for grant of interim stay of operation of the impugned settlement arrived at between the workman and the management under Section 12 (3) of the Industrial Disputes Act, 1947.LPA No. At the time of admission of the writ petition on 20.8.2010, stay was specifically declined. Subsequent thereto, the petitioner filed application for stay, which was also declined vide order dated 31.5.2011, however, it was mentioned that any action shall be subject to outcome of the writ petition. Considering the aforesaid orders already passed on the prayer for stay of the applicant, I do not find any reason to entertain a fresh application for the same relief. Dismissed.
(2.) We have heard learned counsel for the appellant and gone through the impugned order as well as the documents annexed with the writ petition.
(3.) The main writ petition has been filed by the appellant Society challenging the compromise dated 25.3.2008 (Annexure P-1), which was effected on the basis of resolution dated 24.3.2008, passed by the Managing Committee of the appellant Society.;