HANIVEL ELECTRICAL KARAMCHARI UNION SAILAKUIN, DEHRADUN. Vs. LABOUR COMMISSIONER/REGISTRAR TRADE UNIONS UTTARAKHAND, HALDWANI, NAINITAL AND FOUR OTHERS.

JUDGEMENT

(1.) (Stay Application No. 406 of 2012)

(2.) HEARD learned counsel for the petitioner.

(3.) ACCORDING to the petitioner, the petitioner union and its employees are working under the employer -respondent no.3 and that the respondent no.3 had filed a Civil Suit against its employees for a decree of permanent injunction in the court of Civil Judge (Senior Division) Vikas Nagar, Dehradun.