HINDUSTHAN NATIONAL GLASS EXMPLOYEES WELFARE UNION-INTUC Vs. HINDUSTHAN NATIONAL GLASS & INDUSTRIES LTD

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondents.

(2.) We find that entertaining this appeal would be an academic exercise as the appellant is only aggrieved by the injunction that was continued by virtue of paragraph 4 of the impugned judgment. The said injunction was in continuity of the interim injunction dated 06.07.2020. The learned Single Judge while finally disposing of the matter circumscribed the operation of the injunction order for a period of eight weeks from the date on which the copy of the order is made ready.

(3.) In our opinion, the period of eight weeks was only to operate in order to see that no law and order situation arises in and around the factory. That storm appears to have blown over and the turmoil appears to be calm as it was before.