Bharat Petroleum Corporation Ltd. vs K.T. Raja Kumaravel on 5 February, 2016

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Supreme Court - Daily Orders

Bharat Petroleum Corporation Ltd. vs K.T. Raja Kumaravel on 5 February, 2016

Bench: Anil R. Dave

\210NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
                          CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1075 OF 2016
           (Arising out of SLP(C)No.2463 of 2016)
       M/S. CETHAR LTD., REP. BY ITS MANAGING
       DIRECTOR N.K. POTHIRAJ                      ... APPELLANT(S)
                   VS.
        S. RAMESH, GENERAL SECRETARY, CETHAR
       VESSELS THOZHILALAR SANGAM & ORS.                  ... RESPONDENT(S)
     J U D G M E N T

ANIL R. DAVE, J.

1. Leave granted.

2. Mr. V. Prakash, learned Senior counsel, appearing on behalf of Mr. S.R. Setia, learned Advocate-on-Record, has submitted that he has instructions to appear for the respondents.

3. Heard the learned counsel for the parties.

4. The parties to the litigation have agreed that the goods, which are required to be taken out of the premises of the Petitioner-Company, shall be permitted to be taken out without any hindrance by the respondent-workmen.

5. The goods shall be taken out of the premises of the Company, as per directions given by the learned Single Judge of the High Court.

6. It is further directed that the amount of Rs.80 lakhs (Rupees Eighty Lakhs only), which has been deposited with the High Court, shall be disbursed in favour of the workers, as directed by the Division Bench of the High Court immediately after the goods are taken out of the premises of the appellant-company.

7. All other contentions are left open so that they may be determined by the Industrial Tribunal.

8. The appeal is disposed of as allowed to the above extent, with no order as to costs. Pending application, if any, stands disposed of.

..............J. [ANIL R. DAVE] ..............J. [SHIVA KIRTI SINGH] ..............J. [ADARSH KUMAR GOEL] New Delhi;

5 th February, 2016.

ITEM NO.31 COURT NO.2 SECTION XV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s).2463/2016 (Arising out of impugned final judgment and order dated 12/01/2016 in WA No.1122/2015 passed by the High Court of Madras at Madurai) M/S. CETHAR LTD., REP. BY ITS MANAGING DIRECTOR N.K. POTHIRAJ Petitioner(s) VERSUS S. RAMESH, GENERAL SECRETARY, CETHAR VESSELS THOZHILALAR SANGAM AND ORS. Respondent(s) (With appln. for exemption from filing c/c of the impugned judgment and interim relief) Date : 05/02/2016 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE SHIVA KIRTI SINGH HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. K. Ramamoorthy,Sr.Adv. M s. N. Shoba,Adv.

Mr. Sri Ram J. Thalapathy,Adv. Mr. V. Adhimoolam,Adv.

Mr. Shilp Vinod,Adv.

For Respondent(s) Mr. V. Prakash,Sr.Adv. Mr. S.R. Setia,Adv.

UPON hearing the counsel the Court made the following O R D E R Leave granted.

The appeal is disposed of as allowed with no order as to costs in terms of signed Non-reportable judgment. (Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed Non-reportable judgment is placed on the file) 3

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