Sanjay K. Agrawal, J
1. Learned counsel for the petitioner would submit that the order Annexures- P/1 and P/2 dated 13.08.2004 and 17.12.1999 respectively are
unsustainable and bad in law.
2. Learned counsel for the respondents would submit that the order dated 17.12.1999 passed by the Labour Court as affirmed by the Industrial Court
has already been complied with by the petitioner on 22.09.2005 vide Annexure - P/4 and order has been passed which is partly against the petitioner
for which he has filed an application before the Labour Court which has been dismissed and now appeal is pending before the Industrial Court and as
such, no cause of action survives for consideration.
3. I have heard learned counsel for the parties.
4. In view of the above statement made by counsel for the respondents, no cause of action at present survives for consideration.
5. Accordingly, the writ petition is closed.
