MAHESHWARI ENTERPRISES Vs. PRAGATISHEEL MAZDOOR SANGH

JUDGEMENT

(1.) The plaintiff, a partnership firm, has filed the present suit for a decree of permanent injunction against the defendants from holding any demonstration, blockade, dharna, picketing, gate meetings, shouting slogans, sabotage, causing damage to the property and assets, stopping movement of equipment, files, records, or from blocking ingress or egress of the partners, officials, supervisors and employees of the plaintiff firm or its customers, visitors or within a radius of 500 meters from the gate of the factories of the plaintiff firm situated at A-93/19 and 93/22, Wazirpur Industrial Area, Delhi.

(2.) The plaintiff claims to be manufactures of woven and knitted garments. It is the case of the plaintiff that one Shri Devender Singh, a workman, was employed on casual basis whose performance was not satisfactory. The services of Shri Devender Singh were discontinued and Shri Devender Singh threatened to indulge in violence. The defendants are stated to be backing the said Shri Devender Singh and even made complaints to various authorities. A strike/demonstration notice was issued on 18.11.2006, which was replied to vide a letter dated 21.11.2006. The plaintiff claims that despite the aforesaid, the threat of strike/demonstration persists and, thus, has filed the suit.

(3.) The defendants failed to appear despite service and were proceeded ex parte on 25.7.2007.