CIPLA EMPLOYEES UNION Vs. CIPLA LIMITED

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the petitioner and the learned Counsel appearing on behalf of respondent No. 1.

(2.) By this petition, petitioners are seeking following reliefs.

(3.) In this petition, petitioner No. 2 made an application that his name be deleted from the array of petitioners and, therefore, by order dated 13/9/2005, his name was removed from the array of parties. The petition, therefore, is contested by the petitioner No. 1 - Union and the petitioner No. 3 - Arun Velaskar.