KIRLOSKAR OIL ENGINES LTD. Vs. POPAT SITARAM BANKER

JUDGEMENT

(1.) SHRI Natu and Shri Shahane, learned Advocates submitted that they have no objection, if this Court hears these matters.

(2.) THE petitioner in the first petitioner is the respondent in the second petition, namely, M/s. Kirloskar Oil Engines Limited ("employer"). The respondent in the first petition is the petitioner in the second petition, namely, Popat Sitaram Bankar ("workman").

(3.) WRIT Petition No. 6024 of 2004, filed by the employee/workman, was admitted by this Court on 7.7.2005.