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NON­REPORTABLE

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 Advocate­on­Record, 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 Petitioner­Company, shall be permitted to be taken

out without any hindrance by the respondent­workmen.

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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 appellant­company.

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; 5th February, 2016.

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