The Coimbatore District New ... vs Gtn Engineering (India) Limited
2023 Latest Caselaw 7468 Mad

                                                                                 C.R.P.No.1696 of 2017


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 03.07.2023

                                                     CORAM :

                              THE HON'BLE MR.JUSTICE V.LAKSHMINARAYANAN

                                               C.R.P.No.1696 of 2017

                    1. The Coimbatore District New Democratic
                       Labour Front - Branch
                       Represented by its Secretary,
                       D.Arthur Jeevanesan.

                    2. S.Suresh

                    3. D.Arthur Jeevanesan                            .. Petitioners

                                                       Versus
                    GTN Engineering (India) Limited.
                    A Company Registered under the
                    Companies Act, 1956.
                    Represented by its
                    Assistant General Manager - Human Resources
                    And Authorized representative
                    B.Mohanraj                        .. Respondent

                    Prayer : Civil Revision Petition filed under Article 227 of the Constitution
                    of India to allow the Revision Petition by setting aside the order of District
                    Munsif Court at Palladam dated 21.04.2017 in I.A.No.87 of 2017 in
                    O.S.No.30 of 2017 in so far as granted the interim injunction by petitioner
                    union, its office bearers, members, their fellow co-workers, their men
                    agents, associates, assigns, and everybody acting for or on behalf of them,
                    from in any way interfering with or obstructing or preventing ingress or
                    egress of officers, supervisors, staff members, apprentices, trainees,
                    temporaries, casuals, contract workmen of essential services, permanent
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                                                                                      C.R.P.No.1696 of 2017


                    workmen, staff, other loyal workmen and supervisors who are willing to
                    report for work, movement of vehicles, and materials including raw
                    materials, semi finished goods, finished components, materials which are
                    meant for carrying out other job works through outside contracts, tools
                    equipments and etc., into and from the schedule mentioned property and
                    also from assembling and carrying out demonstration, picketing, gheraoing,
                    shouting slogans, putting up banners, placards or posters inside within a
                    distance of 200 meters in front of the plaintiff company premises, the suit
                    property herein award costs.

                                    For Petitioners     : No appearance

                                    For Respondent      : Mr.Aadeish

                                                           ORDER

The learned Counsel for the petitioners is absent. The learned

Counsel for the respondent is present and ready. He brings to my notice that

O.S.No.30 of 2017 on the file of the learned District Munsif, Palladam has

been dismissed on 29.03.2019. It is an contest.

2. Therefore, in the light of the judgment of the Trial Court in the suit,

nothing remains to be adjudicated in the Civil Revision Petition.

3. The Civil Revision Petition is dismissed.

03.07.2023 https://www.mhc.tn.gov.in/judis

C.R.P.No.1696 of 2017

Index : yes/no Speaking order/Non-speaking order Neutral Citation : yes/no grs

To

The District Munsif Court, Palladam.

https://www.mhc.tn.gov.in/judis

C.R.P.No.1696 of 2017

V.LAKSHMINARAYANAN, J.

grs

C.R.P.No.1696 of 2017

03.07.2023

https://www.mhc.tn.gov.in/judis