R.SUBHASH REDDY, J. - (1.) Leave granted.
(2.) These appeals are directed against the judgment and order dated 24.11.2016 passed in L.P.A. No. 107 of 2016 and order dated 14.7.2017 in R.P.No. 146 of 2017 by the High Court of Delhi at New Delhi.
(3.) Necessary facts in brief for disposal of these appeals are that, the appellant workers' union raised the industrial dispute which was referred by the Central Government to Industrial Tribunal-cum-Labour Court by an order dated 04.02.2010. The question which was referred for adjudication by the Industrial Tribunal reads as under:- "Whether the action of the Management of M/s Globe Ground India Private Ltd., New Delhi, a subsidiary of Lufthansa German Airlines (Carrier), in closing down their establishment on 15.12.2009 and retrenching the services of 106 workmen (as per annexure) is justified and legal? To what reliefs are the workmen concerned entitled?" ;