SOUTHERN RAILWAY MAZDOOR UNION Vs. MAZDOOR WELFARE TRUST

JUDGEMENT

(1.) ORIGINAL Application No: 83 of 2005 has been filed for grant of an ad interim injunction restraining the first and second respondents from in any manner interfering with the administration of the 6th respondent college and to appoint an Administrator to administer the affairs of the 6th respondent college pending disposal of the suit.

(2.) ORIGINAL Application No:153 of 2004 has been filed to grant an order of interim injunction restraining the respondents/defendants 2 to 5 from withdrawing any amount lying to the credit of the first respondent trust and the sixth respondent college, except for the expenses for the day to day administration of the college which is to be accounted pending disposal of the suit.

(3.) ORIGINAL Application No:154 of 2004 has been filed to grant an order of interim injunction restraining the respondents/defendants 2 to 5 from functioning as Trustees of the first respondent Trust pending disposal of the suit.