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The Executive Director (Tn And P) Indian ... vs H. Thiagaraj on 29 August, 2022

Bench: Indira Banerjee, M.M. Sundresh

     ITEM NO.3                                      COURT NO.5                     SECTION XII

                                          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). 8744/2022
     (Arising out of impugned final judgment and order dated 11-08-2021
     in OSA (CAD) No. 48/2021 passed by the High Court of Judicature at
     Madras)

     THE EXECUTIVE DIRECTOR (TN AND P)
     INDIAN OIL CORPORATION LIMITED                                                  Petitioner(s)

                                                               VERSUS

     H. THIAGARAJ                                                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.71091/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 29-08-2022 This petition was called on for hearing today.

     CORAM :                  HON'BLE MS. JUSTICE INDIRA BANERJEE
                              HON'BLE MR. JUSTICE M.M. SUNDRESH

     For Petitioner(s)                        Mr. Tushar Mehta, SGI
                                              Ms. Mala Narayan, Adv.
                                              Mr. Shashwat Goel, AOR

     For Respondent(s)

                                UPON hearing the counsel the Court made the following
                                                   O R D E R

Heard learned counsel for the petitioner. In the peculiar facts and circumstances of this case and having regard to the small amount of the impugned award, we are not inclined to interfere with the concurrent decision of the Division Bench and the Single Bench of the High Court, upholding the impugned award.

Digitally signed by ASHA SUNDRIYAL Date: 2022.09.13 17:57:33 IST Reason: It is made clear that the award shall not be treated as precedent. The awarded amount shall be paid without prejudice to the rights and contentions of the petitioner.  2 The special leave petition is, accordingly, disposed of. However, the questions of law are kept open. Pending applications, if any, shall stand disposed of.

(MANISH ISSRANI)                               (MATHEW ABRAHAM)
COURT MASTER (SH)                             COURT MASTER (NSH)