- (1.) I.A.No.2 of 2015 in C.A.No.247 of 2009 for substitution of the name of the appellant-Company is ordered.
(2.) These appeals are directed against the common impugned judgment and order dated 16.8.2007 passed by the High Court of Judicature at Bombay in Writ Petition No.444 of 2007, whereby the High Court quashed the order of the Deputy Commissioner of Labour, Mumbai, dated 14.8.2006 and directed him to refer the industrial dispute of the concerned workmen as per their demand dated 14.11.2005, for adjudication of the matter to the Industrial Tribunal under Section 10(1)(d) of the Industrial Disputes Act, 1947 (for short "the Act").
(3.) Since both the appeals are filed against the common impugned judgment and order of the High Court, for the sake of convenience, we would refer to the brief facts of C.A.No.246 of 2009 which are stated hereunder: The appellant-Company, M/s. Ariane Orgachem Pvt. Ltd. was established to manufacture and market drugs which are manufactured by it. The appellant- Company, have taken over the alleged loss incurring pharmaceutical factory of M/s. Wyeth Ltd. respondent No.3 herein (appellant-Company in C.A.247 of 2009), situated at 146, LBS Marg, Ghatkopar, Mumbai, along with its permanent employees, pursuant to an agreement dated 25.6.2004 and the sale deed dated 30.6.2004. The letters were issued to the workmen by the appellant in this regard, to the effect that they would be employed under its management without any interruption in their services.;