M/S ARTI SPINNING MILLS ETC.ETC. Vs STATE OF HARYANA
Bench: KURIAN JOSEPH,ROHINTON FALI NARIMAN
Case number: C.A. No.-001863-001865 / 2016
Diary number: 36824 / 2010
Advocates: DEEPAK GOEL Vs
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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOs. 1863-1865 OF 2016 M/S ARTI SPINNING MILLS ETC.ETC. Appellant(s)
VERSUS STATE OF HARYANA & ANR Respondent(s)
J U D G M E N T
KURIAN, J. This is in continuation of our Judgment dated
26.02.2016. It appears that one part of the Judgment is left
out, which was to the effect that the compensation awarded in these cases is confined to the facts of the case and the same shall not have any precedential value.
The Judgment dated 26.02.2016 is clarified accordingly.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ ROHINTON FALI NARIMAN ] New Delhi; May 13, 2016.