A.N. Ray, J. - (1.) This is an application on behalf of eleven out of 12 unions of workers of Titaghur directed towards the stay of a notice published in the Statesman of January 10, 1993, which was inserted by Joint Receivers pursuant to an order towards the sale of company property.
(2.) The owner of the property is the first Defendant in the suit.
(3.) The suit is one by the State Bank of India which had allegedly lent and advanced moneys on security.;