N T P C Vs. BHARTIYA MAZDOOR SANGH

JUDGEMENT

(1.) On account of unlawful activities such as holding of violent demonstrations, shouting of offensive slogans, collecting in numbers in and around the office premises of the Corporation, and by alleging that defendants have adopted a course of criminal trespass, violence, intimidation, coercion and threats to the plaintiff, the present suit for permanent injunction has been filed by the plaintiff Corporation, praying with the following prayers, restraining the defendants No.1 to 3, their members, servants, etc. from :-

(2.) The following work places have been indicated for the purposes of the relief claimed in the present suit : i) NTPC Bhavan, Scope Complex-, Lodhi Road ii) Engineering Office of N.T.P.C. at NOIDA

(3.) As per averments made in the plaint, the last such incident of which plaintiff is aggrieved took place on 28.8.1998 between 1.10 and 1.50 P.M., and the same has led to the institution of the present suit.