KIRLOSKAR BROTHERS LIMITED Vs. RAMCHARAN

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 9/3/2018, passed by the learned Single Judge of the High Court of Madhya Pradesh at Indore in W.P. (S) No. 1083 of 2004 and the impugned judgment and order dtd. 12/11/2018 passed by the Division Bench of the High Court in W.A. (S) No. 813 of 2018, by which the High Court has dismissed the said appeal(s) preferred by the appellant herein - employer confirming the judgment and order passed by the Industrial Tribunal ordering reinstatement and directing that the concerned employees / workmen were the employees of the appellant - principal employer, the principal employer - Kirloskar Brothers Limited has preferred the present appeals.

(2.) The case on behalf of the appellant - principal employer in a nutshell is as under:-

(3.) Shri Anupam Lal Das, learned Senior Advocate has appeared on behalf of the appellant.