Ashok Kumar Mishra, Member - (1.) This application is filed under Rule 11 of the National Company Law Tribunal Rules, 2016 on behalf of the Impleading Applicant for Impleading Falcon Tyres Employees Union (R) which is a registered and recognized union of the Respondent Company Falcon Tyres Limited.
(2.) The averments made in the Interlocutory Application are briefly described hereunder:-
(3.) It is averred that, the Impleading Applicant is the registered and recognised Union of Falcon Tyres Limited having Reg. No. Mys 127/76 with sole bargaining power with a total No. of 2500 employees, which include permanent, badlis, apprentices and contract workmen presently employed with Falcon Tyres Limited.;