B. AND C. MILLS STAFF UNION (REGD. NO.2399)REP. BY ITS GENERAL SECRETARY Vs. BOARD FOR INDUSTRIAL AND FINANCIAL RECONSTRUCTION, NEW DELHI

JUDGEMENT

(1.) Challenging an order of the first respondent namely the Board for Industrial and Financial Reconstruction (BIFR) dated 26.12.2006 read with the orders dated 4.8.2005 and 7.10.2005 in Case No.48/93, this writ petition has been brought forth by the petitioners Unions.

(2.) The Court heard the learned Counsel on either side and looked into the affidavit in support of the petition and also the counter affidavit filed by the second respondent.

(3.) The following would emerge as facts admitted: