Soumitra Pal, J. - (1.) The Court: Let four affidavits -of -service filed in court today be kept with the records.
(2.) In the writ petition, H.V. Axles Ltd., a company incorporated under the provisions of the Companies Act, 1956 and stated to be 100% subsidiary holding company of M/s. Tata Motors Ltd. is petitioner No. 1 and Manager (Finance) of the petitioner No. 1 is petitioner No. 2.
(3.) The petitioner No. 1 is engaged in the manufacturer of automative axles and other items on job work basis out of the raw materials supplied by M/s. Tata Motors Ltd.;