- (1.) We have heard learned counsel for the appellant. Civil Appeal No.7472/2011
(2.) None has appeared for the respondent(s).
(3.) The civil suit was filed by the workmen for declaration and permanent injunction assailing a fine imposed on them by the appellant management. It is, inter alia, the plea of the respondents that what has been done is in violation of Regulation 35 of the standing order (which is non-statutory) in effect thus, the contractual obligation inter se the parties is alleged to have been breached.;