The case examines the jurisdictional limits of an Industrial Tribunal or Labour Court post-enforcement of an ex parte award, following M/s Haryana Suraj Malting Ltd.'s challenge against such an award ... favoring Phool Chand, specifically addressing the tribunal's authority to annul the award beyond the 30-day period stipulated by Section 17A of the Industrial Disputes Act, 1947, amidst conflicting judicial precedents necessitating a Supreme Court referral to a larger bench.