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Judgment
The petitioner has approached this Court seeking the interference of the police authorities against the obstruction caused by the party respondents, who had declared as strike. Taking note of the rival submissions, on 22.12.2022, this Court issued the following interim order:
“Admit. Learned Government Pleader takes notice for the respondent Nos 1 to 24. Issue notice to respondents No.25 to 28 by special messenger. Post on 04-03-2023. In the meanwhile, in case of any obstruction caused by respondents No.25 to 28 to the functioning of the show room or to ingress and egress to any of the showroom belonging to the petitioner, the petitioner may approach the concerned Station House Officer with a complaint which shall be appropriately addressed by the Station House Officer concerned. On receipt of such complaint, the police shall take appropriate steps to see that ingress and egress to the petitioner's premises is not blocked.
Today it is pointed out on behalf of the petitioner as well as the 25th respondent that the strike called has subsequently been withdrawn and at present, there are no issues.
In view of the afore, this writ petition would stand closed, recording the submission made as above.