- (1.) This application IA 120/2017 was filed on 07.09.2017by the Respondent Eolane Electronics Employees Union for impleading the Workmen. The Employees Union has made averments that the Union may be made an Impleading Party in the interest of equity and justice.
(2.) The Counsel for the Employees Union was heard on 26.09.2017. The Counsel for the Petitioner Union also expressed their anguish and protest to the Management in the Meeting convened by IRP without prejudice to their rights and claim.
(3.) The Workers' Union cited a few case laws as enumerated below: 1. National Textile Workers Union Vs. PR Ramakrishnan and Others, 1983 SCC(L&S) 72; 2. Bombay Metropolitan Transport Corporation Ltd. Vs. Employees of BMTC (CIDCO) Maharashtra General Kumgar Union - High Court of Bombay LAWS (BOM) 1987 4 15; 3. Indian Plywood Mfg. Co. Ltd., Vs. Commissioner of Labour & Others - In the High Court ofKarnataka WA No. 488/1997 dt. 04.09.1998; 4. Gowri Spinning Mills (P) Ltd., Rep. by its Managing Director Vs. Assistant PF Commissioner, Salem - High Court of Madras LAWS (MAD) 2006 10 25; We have gone through the judgments. But the matter under this IA is under I&B Code which is different from citations given above.;