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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.