ANDREW YULE AND COMPANY LIMITED AND ITS GROUP (CALCUTTA REGION) CLERICAL STAFF UNION Vs. ANDREW YULE AND COMPANY LTD.

JUDGEMENT

(1.) The present appeal is directed at the instance of the appellant herein against the order dated January 18, 1994 passed in Matter No. 1991 (Andrew Yule and Company Ltd. v. State of West Bengal) by Dilip Kumar Basu. J. whereby the learned Judge granted an interim order restraining the respondent from giving effect or further effect to the order of reference being No. 1729 -IR/IR/lI -L/155/90, dated November 2, 1993 (Annexure H to the writ petition), until further order. The respondents were further restrained from proceeding with the case No. VIII -212 of 1993 until further orders. Liberty was given to the respondents to apply for variation and/or modification of the interim order with notice.

(2.) THE fact giving rise to this appeal is that the appellant company is an existing company within the meaning of Companies Act. 1956 and the Company was carrying business of manufacturer, producer and supplier of tea, different electrical goods, electrical air pollution equipment etc., having its registered office at 8, Dr. Rajendra Prasad Sarani, Calcutta.

(3.) THE said Union submitted a charter of demands to the management of the company sometime on September 1, 1987 concerning revision of basic pay, dearness allowance, house rent allowance and city compensation allowance. The matter ended in tripartite settlement entered on September 18, 1989 with retrospective effect from September 1, 1989. The period is specified for expiry of that agreement was December 31, 1990.