RAMA CHANDRA KAR Vs. BICHITRANANDA KAR

JUDGEMENT

(1.) 'Matrubhumi' is a Daily Oriya newspaper published from Cuttack. There was a dispute between the management and the non - journalist workers. This dispute was resolved by an agreement dated 6. 1. 1978. The said agreement was executed by the petitioners and opposite party No. 1 representing the employers. In accordance with the agreement, the management and publication of the newspaper was handed over to a Committee constituted by the workers.

(2.) ON 2nd April, 1979, opposite party No. 1 filed a suit seeking the following reliefs as has been indicated in the prayer portion of the plaint :

(3.) ALONG with the plaint, a petition for ad interim injunction restraining the defendants from withdrawing any amount from various authorities stated therein was filed. By Order No. 2, ex parte ad interim injunction was issued which was ultimately heard and disposed of on 8.5.1979, making some arrangement relating to the payment of dues. Detailed description of the arrangement made is not material for this Civil Revision. Against the said order, an appeal was preferred by the employees, In appeal, the learned District Judge modified the order. Civil Revision No. 297 of 1979 was filed challenging the appellate order. During the pendency of the Civil Revision, this Court appointed plaintiff -opposite party No. 1 receiver for management of the newspaper. The said arrangement was directed to continue until final disposal of this suit.