- (1.) Both the parties argued the case at length, but during the course of arguments, they agreed that respective unions may be granted liberty to file fresh applications and Registrar may be directed to decide the same afresh, according to law, ignoring the earlier orders dated 21.03.2007 and 27.11.2007. Prayer appears to be reasonable, therefore, it is allowed.
(2.) The special appeal as well as stay application, both, are accordingly, disposed off with liberty to the respective unions to move fresh applications within a period of fifteen days and Registrar is directed to decide the same within a period of two months thereafter, in accordance with law, without being influenced by the earlier orders dated 21.03.2007 and 27.11.2007. Cost is made easy.;