COATS INDIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Petitioner NO. 1 is the Company Coats India represented through his Vice-President-Legal and Company Secretary, Shri Ajay Seth. Petitioner No. 2 is the then President, Marketing (Consumer Thread), M/s Coats India (A Division of Madura Coats Limited) and Petitioner No. 3 is the then Branch Manager (Patna), M/s Coats India (A Division of Madura Coats Limited).

(3.) In the instant application, the Petitioners have prayed for quashing the entire prosecution including order dated 5.8.1997 (Annexure-1) passed by the Chief Judicial Magistrate, Patna in Complaint Case No. 882(M) of 1997, whereby he has taken cognizance under Section 10(3) of the Industrial Disputes Act, 1947, against the Petitioners.