IN RE : BHARTIYA KAMGAR SENA Vs. ABC

JUDGEMENT

(1.) This is an application by Bhartiya Kamgar Sena for supply for documents/records/ information as set out in Exhibit 'A' to the affidavit in support of Judges' Summons. The documents and/or information asked for is as follows :

(2.) In view of the option which is now given to the employees to either continue with M/s Geoffrey Manners & Co. Ltd. or to join John Wyeth (India) Limited with protector provided under clause 9 of the scheme, no orders are required herein. All the balance sheets and profit and loss accounts of both the companies are available to the applicants as also the scheme which sets out the assets including trademarks being transferred. The estimated balance sheet of John Wyeth (India) Limited as on 31st Oct., 1986 with all Annexures has also been handed over to the applicants in Court. The rest of the information which is asked for pertains to detailed internal working of the companies. Even the shareholders would not be entitled to such information ordinarily. The applicant is not entitled to the said information.

(3.) In the premises, there will be no order on the application.