RAM SINGH Vs. ASHOKA IRON FOUNDARY

JUDGEMENT

(1.) THIS revision-petition is against the order of the courts below whereby the petitioners have been restrained from holding meetings, demonstrations, stage dharnas in the premises of the plaintiff-firm and within a radius of 50 meters from the same and are also restrained from damaging the buildings and property of the plaintiff as well as restrained from preventing the entry of other workers in the premises belonging to the plaintiff-firm till the final decision of the case.

(2.) BRIEFLY stated, M/s. Ashoka Iron Foundary filed suit for permanent injunction restraining the defendants-petitioners from holding any meetings, demonstrations, dharnas etc. in any manner in and around the factory permises and within a radius of 100 meters and also restraining them from obstructing the plaintiffs, its staff members or other visitors or to damage the; property and also restrain them from preventing the entry of other workers or creating such hurdles in its working.

(3.) THE plaintiffs further averred that defendants No. 1 to 18 are its employees, whereas defendants No. 19 and 20 are Secretary and President respectively. It was further case of the plaintiff that on account of financial crisis, defendants No. 1 to 18 were retrenched after complying with the provisions of the Industrial Disputes Act.