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Judgment
A suit was instituted by the plaintiffs/appellants challenging the authority of the Eastern India Motion Pictures Association recommending the enhancement of the wages of the technicians. It is alleged that such enhancement was arbitrary as members were not consulted.
The learned trial judge, by the order impugned, declined to pass any temporary order of injunction to restrain the defendants to introduce the enhancement complained of.
We do not think that, in the facts and circumstances of the case, the learned trial judge has exercised his discretion erroneously.
We do not find any substance in the appeal.
The appeal is, therefore, summarily dismissed under Order XLI, rule 11 of the Civil Procedure Code.
In view of dismissal of appeal, the application for injunction, filed under C.A.N. 11652 of 2012, becomes infructuous and the same is, also, dismissed.
However, we take this opportunity to request the learned trial judge to dispose of the suit as expeditiously as possible preferably before the commencement of the annual vacation of the civil courts for the year 2013.
We make it clear that the learned trial judge shall decide the issues uninfluenced by his observation made in the order impugned as all the issues are kept open and are to be considered independently in accordance with law. We make no order as to costs.