- (1.) THIS appeal is directed against the order dated 18th April, 1996, passed by the Respondent No. 1, cancelling the registration of the Appellant Trade Union registered under the Trade Union Act, 1926.
(2.) IN exercise of the power vested under Section 10 (b) of the Act, the Registrar of Trade Unions cancelled the registration of the appellant-Tata Memorial Hospital Workers' Union. The said order is challenged. It is alleged that it is a mala fide action taken with a view to show favour to the respondents rival union leaders.
(3.) HEARD Mr. Singh, learned Counsel for the appellants and Mr. Sanjay Singhavi, learned counsel for the respondents.;