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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELATE JURISDICTION CIVIL APPEAL NO.4856 OF 2016

(Arising out of SLP (C) No. 12431 of 2014) M/S UNIVERSAL GLASS  

   (A DIVISION OF JAGAJIT IND.Ltd.)        APPELANT      

                               VERSUS HARPAL SINGH  RESPONDENT          

J U D G M E N T KURIAN,J. 1. Leave granted. 2. The issue pertains to the dispute on termination of the  

respondent.  Having regard to the prolonged litigation between  the parties and having regard to the fact that the appellant- Company  has been closed down in the year 2014, we made a fair  suggestion to purchase peace between the parties by way of making  one time payment of Rs.7 Lakhs to the respondent. 3. The learned counsel appearing for the appellant submits  that in the case of all other workers, dues have been settled for  an  amount  of  around  Rs.4  Lakhs.   In  the  instant  case,  the  respondent-workman has succeeded before the Labour Court and the

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High Court and having regard to the prolonged litigation, we are  of view that the interest of justice would be met if an amount of  Rs. 7 Lakhs is paid.  The appellant is directed to pay an amount  of Rs. 7 Lakhs to the respondent within two months from today in  full and final settlement of all his claims.

4. However, we make it clear that this order is passed in  the peculiar facts and circumstances of the case and this will  not be taken as a precedent.

5. With the above observations and direction, the appeal is  disposed of.  No costs.

…………………………………………………J. [KURIAN JOSEPH]

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

NEW DELHI; MAY 05, 2016