- (1.) Heard learned Counsel appearing for the petitioner and learned Counsel appearing for the respondent on the Interlocutory application bearing LA. No. 2916 of 2007 wherein prayer has been made to stay operation of the Award dated 30.8.2006 passed by Central Government Industrial Tribunal No. 1. Dhanbad in Ref. No. 52 of 1999.
(2.) Having heard learned Counsel appearing for the parties and on being satisfied that there appears to be prima facie case in favour of the petitioner, the operation of the impugned award passed on 30.8.2006 in Ref. No. 52 of 1999 is hereby stayed.
(3.) Accordingly, LA. No. 2916 of 2007 is disposed of.;