BHARAT PETOLEUM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal should not be treated as defective since leave has already been granted to present the Memorandum of Appeal without the certified copy. However, Advocate-on-Record of the appellants is directed to file the certified copy of the judgment and order under appeal within two weeks from date.

(2.) Re: C.A.N. No.3195 of 2007 This application for stay has been filed in connection with the appeal which has been preferred from the judgment and order dated 12th April, 2007 passed by the learned Single Judge in connection with the writ petition being W. P. No. 7076(W) of 2007.

(3.) The appellants-writ petitioners herein filed the writ petition before this Hon'ble Court challenging the strike notice dated 30th March, 2007 on the ground that the same is violative of the provisions of Sections 22, 23 and 24 of the Industrial Disputes Act., 1947.