KURIAN,J. - (1.) Leave granted.
(2.) The appellants are before this Court, aggrieved by the order dated 03.11.2016, passed by the High Court of Judicature at Madras in Writ Appeal No. 623 of 2016. The issue pertains to the disputes between the respondent-workman and the appellant-Management.
(3.) Though this case has a chequered history, in the nature of the order we propose to pass, it is not necessary to refer to all those aspects, particularly having been benefitted by the mediated assistance rendered by Mr. Sanjay Parikh, learned counsel, who graciously accepted the request made by the Court.;