JUDGEMENT
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(1.)Five dismissed employees of the Statesman Limited (employer) filed this writ petition challenging the propriety of three interlocutory orders being Order No. 8 dated 2nd July, 2003, Order No. 24 dated 23rd April, 2004 and Order No. 93 dated 22nd June, 2005 all passed by the learned Judge, First Industrial Tribunal in Case No. 2 of 2003 (The Statesman Limited vs. Their Workmen).
(2.)By the said three orders, three different applications filed by the respective parties, were disposed of.
(3.)The employer's application for amendment of their application under section 33(2)(b) of the Industrial Disputes Act, 1947, was allowed by the learned Tribunal vide Order No. 8 dated 2nd July, 2003.
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