STANZEN LINKS (INDIA) LTD. Vs. H. V. NAGESHA

JUDGEMENT

(1.) The petitioner-employer is before this Court seeking for quashing of the awards dtd. 21/12/2019 passed by the I Addl. Labour Court, Bengaluru in I.D. Nos.101, 90, 35, 64, 98, 76, 88, 108, 63, 103, 53, 17, 361, 73, 24, 12, 55, 71, 65, 27, 37, 30, 69, 39 and 105 of 2016.

(2.) In all the above matters, the petitioner is the employer, 1st respondent is the workman and 2nd respondent is stated to be the purchaser of the business of the petitioner.

(3.) The petitioner is stated to have begun the business on 12/4/1981 as a partnership firm manufacturing motor core laminations using power presses catering mainly to customers manufacturing AC and DC Motors, Alternators and Generators. In the year 1998, the petitioner entered into a joint venture with Toyota Iron Works, Japan and began the supply of automobile components to Toyota Kirloskar and other Tier 1 Toyota Group companies.