B.GOPE Vs ALDOR WELDING LTD.
Bench: ANIL R. DAVE,ADARSH KUMAR GOEL
Case number: C.A. No.-004240-004240 / 2016
Diary number: 31144 / 2011
Advocates: DEVASHISH BHARUKA Vs
Page 1
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. [ANIL R. DAVE ]
...................J.
[ADARSH KUMAR GOEL] NEW DELHI, APRIL 12, 2016.