PREMIUM TRANSMISSION PRIVATE LIMITED Vs. KISHAN SUBHASH RATHOD

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal is at the instance of Premium Transmission Private Limited/Appellant and assails the order dtd. 17/1/2023 of the Industrial Court, Maharashtra bench at Aurangabad as confirmed by the High Court in Writ Petition No. 3259 of 2023 dtd. 21/3/2023. This Civil Appeal has been tagged and heard along with the Civil Appeal filed by the Appellant herein in Civil Appeal arising out of S.L.P.(Civil) No. 9970 of 2023. For convenience, judgments are pronounced separately.

(3.) The circumstances leading to the industrial dispute, several rounds of litigation, orders of this Court as well as the High Court are set out in the judgment disposing of the companion Civil Appeal. To avoid repetition, these events are not adverted to once again. It would be sufficient if the narrative starts with the complaint filed on 5/5/2022 by the Respondents before the Industrial Court in Complaint No. 1 of 2022 praying for the following reliefs: