Supreme Court - Daily Orders
Ram Naresh Singh vs Bokaro Steel Ltd. . on 30 October, 2017
Bench: Ranjan Gogoi, Navin Sinha
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NO.4 AND M.A. NO.289/2017
IN
CIVIL APPEAL NO(S). 4740/2017
RAM NARESH SINGH APPELLANT(S)
VERSUS
BOKARO STEEL LTD. & ORS. RESPONDENT(S)
O R D E R
1. Heard learned counsels for the applicant(s) and perused the relevant material.
2. Neither the I.A. seeking modification of the final order dated 31.03.2017 passed by this Court in Civil Appeal No.4740/2017 is maintainable nor, on merits, the I.A. filed by the workmen insofar as the claim of interest is concerned is tenable.
3. The order of release of gratuity was passed on grounds of equity in a situation where the gratuity was offered as security. The present is Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2017.11.03 not a case where withholding of gratuity amounted 15:26:54 IST Reason: to withholding the retirement benefits. 2
4. Insofar as the application (M.A. No.289/2017) filed by the Bokaro Steel Ltd., the order dated 31.03.2017 is self explanatory and needs no further clarification.
5. I.A. No.4/2017 and M.A. No.289/2017 are disposed of accordingly.
....................,J.
(RANJAN GOGOI) ....................,J.
(NAVIN SINHA)
NEW DELHI
OCTOBER 30, 2017
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ITEM NO.4 COURT NO.3 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. NO.4 IN CIVIL APPEAL NO(S). 4740/2017
RAM NARESH SINGH Appellant(s)
VERSUS
BOKARO STEEL LTD. & ORS. Respondent(s)
I.A. NO. 4 OF 2017 (APPLICATION FOR DIRECTION) WITH MA 289/2017 in C.A. No. 4740/2017 (XVII) (FOR ADMISSION and IA No.57913/2017-MODIFICATION Date : 30-10-2017 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE NAVIN SINHA For Parties Mr. Aditya Ranjan, AOR Mr. Sachin Datta, Sr. Adv.
Mr. Shantanu Sagar, AOR Mr. Rana Prashant, Adv.
Mr. Anmol, Adv.
UPON hearing the counsel the Court made the following O R D E R Heard learned counsels for the applicant(s) and perused the relevant material.
Neither the I.A. seeking modification of the final order dated 31.03.2017 passed by this Court in Civil Appeal No.4740/2017 is maintainable nor, on merits, the I.A. filed by the workmen insofar as the claim of interest is concerned is tenable.4
The order of release of gratuity was passed on grounds of equity in a situation where the gratuity was offered as security. The present is not a case where withholding of gratuity amounted to withholding the retirement benefits.
Insofar as the application (M.A. No.289/2017) filed by the Bokaro Steel Ltd., the order dated 31.03.2017 is self explanatory and needs no further clarification.
I.A. No.4/2017 and M.A. No.289/2017 are disposed of accordingly.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)