- (1.) Reference may be made to the order dated 18.01.2010, which reads as under: This application for initiation of contempt has been filed for the alleged violation of the order dated 26.2.2008 passed by this court whereby the order dated 24.7.2007 passed in L.P.A. No. 189 of 2007 was modified to the extent that the respondent shall comply the requirement of Section 17 B of the Industrial Dispute Act. From the order dated 13.11.2009 passed in Cont. (C) No. 537 of 2007 it does not appear that the learned Single Judge was aware about the aforesaid order dated 26.2.2008 passed by Division Bench of this Court. Be that as it may, put up this case on 25th January, 2010 to enable Mr. Mehta, who is ready to hand over 108 cheques drawn in favour of the workmen for payment, to comply the aforesaid order.
(2.) Pursuant to the aforesaid order, Mr. Mehta, learned counsel appearing for the respondent-BCCL, produced before us 108 cheques in the name of 36 awardees for payment in compliance of the requirement of Section 17 B of the Industrial Disputes Act. The respondent-BCCL is directed to deposit all the cheques in the office of Presiding Officer, Central Government Industrial Tribunal No. 1, Dhanbad within seven days from today and the Presiding Officer shall disburse all the cheqeus to the 36 awardees after their proper identification/verification, if not already made. The process of handing over of cheques shall be completed within two weeks from the date of receipt of cheques. Since, the order and direction has been complied with, this contempt proceeding is dropped.;