AVERILL INFRASTRUCTURE PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Two applications respectively being CAN 1 of 2023 and CAN 2 of 2024 have been filed by the Writ Petitioners inter alia for certain interim measures till the final hearing of the Writ Petition.

(2.) Before dealing with the two applications, the brief facts of the matter is stated hereinafter for better appreciation of the reliefs claimed in the two applications:

(3.) In this background, the Petitioner No.1, which was incorporated sometime in August 2022 purchased the assets of the Broadloom Division of Weaverly. The lease in respect of the land on which the said division is set up was surrendered by Weaverly and a fresh lease was granted in the name of the Petitioner No.1. The Petitioner thereafter invited the Workers of the Broadloom Division of Kelvin to join the mill, but only 1200 Employees out of 4000 Employees of the said division as on the date of closure joined on the same being opened for operation by the Petitioner No.1 on 11/12/2022.