PUNIL ISHWARLAL SHAH Vs. RASHTRIYA LABOUR UNION,

JUDGEMENT

(1.) The applicants are the advocates practising in Industrial Court, Ahmedabad, and by this application seek their impleadment in the petition. The petition is filed by the opponent No.1 union challenging the cancellation of registration of the said union under Section 10 of the Trade Unions Act, 1926, (for short "the Act").

(2.) After this court passed an order on 21.1.2016 in Special Civil Application No. 19368 of 2015 making certain observations against the respondent No.1 as also against S.P.Chaudhary who claimed to be Vice President of Rashtriya Labour Union (Registration No.4742), the proceedings for cancellation of the registration were initiated against the opponent No.1, and eventually, by the impugned order in the petition, the registration of the opponent No.1 is cancelled.

(3.) During the pendency of the Appeal being (T.U.) No. 2 of 2017 with the Industrial Court, Ahmedabad, applications Exh.12, 15 and 16 came to be instituted seeking joinder in appeal above afore-mnentioned which came to be rejected but the applicants were permitted to take part in the hearing of the appeal. The order of rejection has not been challenged by the applicants.