MADRAS LABOUR UNION Vs. BINNY LIMITED

JUDGEMENT

(1.) AGAINST the order of the second respondent dated January 12, 1996, holding that the first respondent company has ceased to be a sick industrial undertaking, the petitioners, Madras Labour Union and B and C Mills staff Union, have filed the present writ petition to quash the said order and also for further direction directing the second respondent to exercise due powers of supervision and control over the first respondent for the proper implementation of the rehabilitation scheme dated June 13, 1994. By order dated January 30, 1997 , this court has admitted the above writ petition and ordered notice to the respondents. The petitioners have also filed W. M. Ps. Nos. 2013 and 2014 of 1997 for appropriate direction and stay of the impugned order of the second respondent respectively On the date of admission, this court has ordered notice in the said W. M. Ps.

(2.) WHEN the above applications came up for further hearing after service of notice to the first respondent, even though the first respondent has filed a counter-affidavit in the main writ petition, learned counsel appearing for the petitioners insisted on orders only in the above mentioned writ miscellaneous petitions for the present. Hence, arguments were advanced only for disposal of the writ miscellaneous petitions.