GLOBAL CEMENT LTD Vs. CEMENT WORKERS MANDAL

JUDGEMENT

(1.) Being aggrieved by the order passed in Civil Application No. 770/2005 in Special Civil Application No. 12212/2004 dated 26th October, 2005 passed by the learned Single Judge, this Letters Patent Appeal has been filed by original respondent No. 2 in the main petition.

(2.) The question, which is involved in the present appeal is with regard to territorial jurisdiction of this Court to entertain the main petition. In Special Civil Application No. 12212/2004, by filing Civil Application No. 770/2005, an objection with regard to jurisdiction of this Court had been raised by original respondent No. 2. After hearing the learned advocates and looking to the facts of the case, by an order dated 26th October, 2005, the learned Single Judge had decided that this Court has territorial jurisdiction to entertain Special Civil Application No. 12212/2004. Being aggrieved by the aforestated order, this appeal has been filed.

(3.) The facts giving rise to the present litigation in a nutshell are as under;