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NON-REPORTABLE  IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.2412 OF 2016 (Arising out of SLP (C) No.2840 of 2016)

BALLARPUR INDUSTRIES LTD.  (BILT GRAPHIC PAPER PRODUCTS LTD.)    APPELLANT

                               VERSUS      MAHARASHTRA LOK KAMGAR SANGHATANA AND ORS.     RESPONDENTS

J U D G M E N T        KURIAN, J.

1. Leave granted. 2. Thanks to the co-operation extended by the parties  involved and the support of the learned senior counsel for  both the parties.  We are happy that an amicable solution  has evolved by which a litigation which started in the  year 1997, can be put an end to. 3. On a suggestion made by the Court, both the parties  are agreed that out of 224 workers on the role of the  Company, those who have been working on daily wages will  be made permanent as on 1.1.2010.  Needless to say that in  case of any of such workmen has superannuated or died or  resigned  or  retired,  their  claims  will  be  settled  accordingly. In case any of such workmen who have ceased  to  be  in  service  between  24.08.2009  and  1.1.2010,  

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Mr.Chander  Uday  Singh,  learned  senior  counsel  appearing  for  the  appellant  graciously  and  fairly  submits  that  appropriate  payment  will  be  given  to  them,  if  not,  a  similar treatment as meted out to those indicated above.  4. The impugned order dated 18.12.2015 stands modified  to the above extent. 5. The appeal is disposed of with no order as to costs.

 .................J.   [KURIAN JOSEPH]

 ....................J.       [ROHINTON FALI NARIMAN]

NEW DELHI;   MARCH 02, 2016

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