U B S PUBLISHERS Vs. INDUSTRIAL WORKERS UNION

JUDGEMENT

(1.) Heard Mr. Rele for the petitioners and Mrs. Mhatre for respondent no. 1 union.

(2.) Rule returnable forthwith. Mrs. Mhatre waives service for respondent no.1. Mr. Rele submits that respondent no.2 is a formal party and, therefore service of respondent no.2 be dispensed with.

(3.) By consent, the writ petition is taken up for final hearing at this stage.