WONDERLA KARMIKA SANGHA Vs. MANAGEMENT, WONDERLA HOLIDAYS LIMITED

JUDGEMENT

(1.) Since the issue involved in these matters are similar, they are taken up together and disposed of by Common Order.

(2.) In WP. No.50485/2018, the Petitioner-Union has called in question the Order, dtd. 31/10/2018 passed by the Addl. Industrial Tribunal, Bengaluru in AID No.11/2017 allowing the Application filed by Respondent No.1 herein (2nd party No.1) to delete the name of Respondent No.1 from further proceedings.

(3.) W.P. No.24667/2019 is filed questioning the Order, dtd. 27/4/2019 passed by the Principal District and Sessions Judge, Ramanagar in I.D. Nos. 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 39, 40 and 41/2016 rejecting the Application filed by the Petitioner herein to delete the name of Petitioner as the party to the proceedings.