ALUKKAS JEWELLERY Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) ALL these writ petitions are filed for police protection. Already an interim protection was granted on 12.2.2007. Govt.Pleader submitted that matters are being settled and police is giving protection. Despite service of notice no counter filed. In the above circumstances, interim orders dated 12.2.2007 are made absolute without prejudice to the rights of the aggrieved parties to raise labour disputes. With the above observations these writ petitions are disposed of.