ASIAN HOTELS LIMITED Vs. ASIAN HOTELS EMPLOYEES UNION

JUDGEMENT

(1.) This order will dispose of two interim applications, viz. IA 4311/99 filed by the plaintiff under Order XXXIX, Rules 1 & 2 of the Code of Civil Procedure; and IA 4977/99 filed by the defendants under Order XXXIX, Rule 4 of the Code of Civil Procedure.

(2.) Plaintiff Asian Hotels Limited have instituted the present suit for permanent injunction, seeking to restrain the defendants from holding any demonstration, Dharna, etc. within a radius of 500 meters from the boundary wall of Hotel Hyatt Regency. Defendant No. I is the Asian Hotels Employees Union and defendants 2 to 16 are the office bearers of defendant No. I and employees of the plaintiff.

(3.) The suit was instituted on 28.4.1999 and was accompanied by IA 4311 /99. Vide an ex parte order dated 29.4.1999 the defendants were restrained from holding any demonstrations, Dharnas within a radius of 250 meters from the boundary wall of Hotel Hyatt Regency. Defendants subsequently filed IA 4977/99 for vacating the ex parte order.