The appeals, Civil Appeal Nos. 2745 and 2754 of 2023, stem from a Bombay High Court ruling on 25.07.2019 that mandated wage adjustments for VVF India Limited's employees at Sewree ... and Sion. Civil Appeal No. 2744 of 2023, filed by the employees' union, contests a 22.06.2021 judgment that dismissed their review petition, asserting that specific allowance arguments were overlooked in the initial ruling.