SPENCERS GROUP AERATED WATER FACTORY EMPLOYEES UNION Vs. H ANRAJ MANAGING DIRECTOR VISWADARSHAN DISTRIBUTORS PVT LTD

JUDGEMENT

(1.) THIS contempt petition has been filed praying that this Court may be pleased to punish the first respondent for willfully and deliberately disobeying the order of this Court, dated 21.12.1998, made in W.P.No.18617 of 1997.

(2.) IT is stated that the petitioner Union had filed a writ petition before this Court praying for a writ of Mandamus directing the Government to issue a certificate on the applications, dated 30.8.1997 and 3.11.1997, under Section 33-C(1) of The Industrial Disputes Act, 1947, and consequently, to direct the second and third respondents to recover the amounts and to pay the same to the workmen who are the members of the petitioner Union.

(3.) IT is submitted by the learned counsel appearing for the petitioner that the respondents 4 and 5 have been impleaded as per the order of this Court, dated 28.1.2005, made in.