LAWS(MAD)-2010-2-231

GENERAL SECRETARY H V F EMPLOYEES UNION AVADI Vs. SOCIALIST WORKERS FORUM

Decided On February 01, 2010
GENERAL SECRETARY, H.V.F.EMPLOYEES UNION, AVADI Appellant
V/S
SOCIALIST WORKERS FORUM Respondents

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed praying that this Court may be pleased to set aside the order, dated 22.1.2010, passed in I.A.No.33 of 2010, in O.S.No.8 of 2010, on the file of the Subordinate Judge, Poonamallee.

(2.) THE following grounds have been raised by the petitioner while challenging the order, dated 22.1.2010, made in I.A.No.33 of 2010, in O.S.No.8 of 2010, on the file of the Subordinate Judge, Poonamallee:

(3.) THE plaintiff in the suit had also filed an interlocutory application in the said suit, in I.A.No.33 of 2010, praying for an ad-interim injunction to restrain the defendants, their men, agents, servants and others from conducting the H.V.F.Employees Union elections, for the years 2009-2011, according to the amended Bye-law No.4 of the Union, till the disposal of the suit.