- (1.) The appellants are two of the defendants in a suit instituted by an agency engaged at the behest of two nationalised banks to provide security services for the ATMs of such banks in the State.
(2.) The appellants claim that they were not served the copy of any plaint or application before the order impugned dated November 28, 2019 came to be passed. The appellants refer to the relevant order and the submission of the defendant no. 16 that since papers had not been served earlier, no instructions could be obtained.
(3.) According to the appellants, criminal proceedings have been instituted by the plaintiffs and others against the appellants and about 400 or so security personnel who were manning the ATMs or providing security thereat. It is the further contention of the appellants that references pertaining to the relevant industrial disputes are pending before the labour commissioner and the very entertainment of the suit prejudices the appellants.;