SARAT BORKOTOKY Vs. INDIAN NATIONAL TRADE UNION CONGRESS

JUDGEMENT

(1.) Heard M0r. R. Baruah, learned senior counsel representing the appellants as well as Mr. B. D. Deka, learned counsel appearing for the respondents.

(2.) Challenge in this appeal under Order 43 Rule 1 of the Code of Civil Procedure is to the order dtd. 15/3/2022 passed by the learned Civil Judge No. 1, Kamrup (M) at Guwahati in Misc. (J) Case No. 424/2021 arising out of TS 279/2021.

(3.) Indian National Trade Union Congress (hereinafter referred to as 'INTUC') is a Trade Union registered under the Trade Unions' Act of 1926. INTUC is regulated by its own constitution. It has branches across various states of India. INTUC, Assam is functional within the State of Assam and it also has its own constitution.