Supreme Court - Daily Orders
B.Gope vs Aldor Welding Ltd. on 12 April, 2016
Author: Anil R. Dave
Bench: Anil R. Dave, Adarsh Kumar Goel
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 4240 OF 2016
(Arising out of SLP(C) NO.20801/2012)
B. Gope .. Appellant(s)
Versus
Aldor Welding Ltd. .. Respondent(s)
J U D G M E N T
ANIL R. DAVE, J.
Leave granted.
Heard learned counsel for the parties. Looking at the facts and circumstances of case, in our opinion, it would be just and proper if the appellant is paid a sum of Rs.2 lakhs in full and final settlement of the dispute which is the subject matter of the appeal. After getting the said amount, the appellant shall not have any right against the employer.
The said amount shall be paid to the appellant within a period of four weeks from today. The impugned judgment is modified to the extent above.
The appeal is allowed accordingly with no order as to costs.
....................J. Signature Not Verified Digitally signed by USHA [ANIL R. DAVE ] RANI BHARDWAJ Date: 2016.04.21 16:45:28 IST Reason: ...................J. [ADARSH KUMAR GOEL] NEW DELHI, APRIL 12, 2016.
ITEM NO.17 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). 20801/2012
(Arising out of impugned final judgment and order dated 16/05/2011 in LPA No. 234/2009 passed by the High Court of Jharkhand at Ranchi) B.GOPE Petitioner(s) VERSUS ALDOR WELDING LTD. Respondent(s) (with interim relief and office report) (for final disposal) Date : 12/04/2016 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. Devashish Bharuka,Adv.
For Respondent(s) Mr. Vijay Kumar, Adv.
Mr. Thomas Oommen, Adv.
Mr. Rajeev Kumar, Adv.
Mr. Aniruddha P. Mayee, Adv.
UPON hearing the counsel the Court made the following JUDGMENT Leave granted.
The appeal is allowed with no order as to costs in terms of the non-reportable judgment.
(USHA BHARDWAJ) (SNEH BALA MEHRA) AR-CUM-PS ASSISTNT REGISTRAR Signed non-reportable judgment is placed on the file.