CHAIRMAN AND MANAGING DIRECTOR LIQUIDATOR TAMIL NADU CO OPERATIVE OILSEEDS Vs. TAMIL NADU CO OPERATIVE OILSEEDS GROWERS FEDERATION EMPLOYEES UNION

JUDGEMENT

(1.) MARKANDEY Katju

(2.) THIS writ appeal has been filed against the impugned order of the learned single Judge dated 25.6.2004. We have carefully perused the impugned order and have heard learned counsel for the parties.

(3.) MOREOVER clause (6) of section 25N of the Industrial Disputes Act provides,