D.P.SINGH, J. - (1.) PLEADINGS are complete and the counsel for the parties agree that the petition may be finally disposed off under the Rules of the Court.
(2.) HEARD Sri S.N. Verma, learned Senior Advocate along with Sri R.K. Singh for the petitioner and Sri Shashi Nandan, learned Senior Advocate assisted by Sri H.P. Dubey for the respondents at length and perused the record. Uttariya Railway Mazdoor Union, is a duly registered trade union under the Trade Union Act (hereinafter referred to as the 'Union' and the 'Act' respectively). Its members are drawn from the Northern Railways and is managed by a Central Executive Committee (referred to as 'Central Council') under duly registered Constitution and its Rules and Bye -laws. The petitioner No. 1 was the elected General Secretary while the petitioner No. 2 was the working President of the Central Council.
(3.) THE plaintiff -respondent instituted an injunction suit No. 128 of 2004 against the petitioner defendants to restrain them from interfering in the functioning of the plaintiff -respondents on the said two posts and also for a direction to handover all the documents, registers etc. relating to the Council.;