Paresh Upadhyay, J. - (1.) Heard learned advocates.
(2.) Rule. Learned advocates for the respondents waive service of notice of rule on behalf of respective respondents.
(3.) 1 Challenge in this petition is made to the part of the order passed by the Industrial Court, Ahmedabad in Appeal (TU) No.2 of 2013 dated 29.04.2014, the details of which are noted hereunder, more particularly in Para-3.4 (iii) below. 3.2 The Deputy Registrar of the Trade Unions-cum-Deputy Commissioner of Labour, Gandhinagar had passed an order on 13.09.2013 cancelling the registration of one Trade Union viz., 'Central Warehousing Corporation Employees' Union, (Gujarat and Madhya Pradesh Region)', (Registration No.G-963) ['Union' for short], on the complaint of one Mr. A.B. Chauhan (present respondent No.3), and after inquiry, and for the reasons recorded in the said order. 3.3 The above order was challenged by the present respondent No.1 before the Industrial Court, Ahmedabad in Appeal (TU) No.2 of 2013. 3.4 The said appeal is allowed by the Industrial Court vide order dated 29.04.2014. The said order is in three parts. (i) Firstly, the order passed by the Deputy Registrar of the Trade Unions-cum-Deputy Commissioner of Labour, Gandhinagar dated 13.09.2013 cancelling the registration of the 'Central Warehousing Corporation Employees' Union, (Gujarat and Madhya Pradesh Region)', (Registration No.G- 963), is set aside, and (ii) Secondly, the appellant before it i.e. the present respondent No.1 is directed to undertake appropriate procedure with regard to the correction in the name and/or the merger of the two Unions i.e. Gujarat/M.P. Region, within a period of six months, and (iii) Thirdly, the Company (the present petitioner) is restrained from taking possession of the Office Premises of the Union from the present respondent No.1. 3.5 It is the above noted third part of the order of the Industrial Court dated 29.04.2014, which is impugned in this petition. ;