FIRST Vs. SECOND

JUDGEMENT

(1.) APPLICATION No.1005 of 2010 has been filed by the applicant/plaintiff to grant interim injunction restraining the first respondent from functioning, claiming or acting as the General Secretary of the Applicant Union or interfering with the working or activities of the Applicant Union.

(2.) APPLICATION No.1006 of 2010 has been filed by the applicant/plaintiff to grant interim injunction restraining the first defendant from contesting in any of the election of the plaintiff union.

(3.) FOR the sake of convenience, the parties are referred to as per their rankings in the suit.