KURIAN,J. - (1.) Leave granted.
(2.) The appellant is before this Court challenging an interim order passed by the High Court of Judicature at Bombay in Writ Petition No.4203 of 2015. The said Writ Petition is filed by the Respondent No.1 challenging an interim order dated 26.02.2015 passed by the Industrial Tribunal, Mumbai whereby an increase to the tune of Rs.3,000/ - in the wages to the workmen has been awarded by an interim measure. That order has been stayed by the High Court as per the impugned interim order dated 6th May, 2015.
(3.) The learned counsel for the appellant submits that the increase is nominal and the workmen have been pursuing their grievances for quite long and hence, the interim order of the Industrial Tribunal may not be disturbed. It is also submitted that the interim order passed by the Industrial Tribunal may not be disturbed since it is subject to the final award to be passed by the Industrial Tribunal.;