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NON­REPORTABLE IN THE SUPREME COURT OF INDIA

                   CIVIL APPELLATE JURISDICTION

INTERLOCUTORY APPLICATION NO.3 of 2016 (For stay of contempt proceedings)

AND CIVIL APPEAL NO.1220 OF 2016

         (Arising out of SLP(C)No.5113 of 2015)

 VICE CHAIRMAN & MANAGING DIRECTOR,A.P. STATE   ESSENTIAL COMMODITIES CORPORATION LTD. & ANR. ... APPELLANT(S)  

               VS.

 C.V. VISWANATHAM & ANR.                       ... RESPONDENT(S)

   J U D G M E N T

ANIL R.  DAVE, J.

1. Mr. K. Sita Rama Rao, learned counsel appearing on

behalf of Mr. Shree Pal Singh, leaned Advocate­on­record,

has submitted that he is appearing for Respondent No.1.

Respondent No.2, being a proforma party, is deleted from

the array of parties at the risk of the appellants.

2. Heard the learned counsel for the parties.

3. Leave granted.

4. Looking at the facts that the respondent has

admittedly attained the age of superannuation and he had

hardly worked for 5 or 6 years before his superannuation,

we modify the impugned judgment to the effect that in all

a sum of Rs.2 Lakhs (Rupees Two Lakhs only) shall be paid

by the appellants to the respondent, within three months

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from today.  We also note the fact that up till now a sum

of Rs.1 Lakh (Rupees One Lakh only) has already been paid

to the respondent.  The afore­stated amount of Rs.2 Lakhs

is in addition to the amount of Rs. 1 Lakh, which has

already been paid and that will be towards full and final

settlement of the claim which could have been made by the

respondent.

5. The appeal is disposed of as allowed with no order as

to costs.   

6. In view of disposal of the main matter, there is no

issue with regard to initiation of contempt proceedings

and therefore, the contempt proceedings are quashed.  With

these observations, I.A.No.3/2016 stands disposed of.

7. Pending application, if any, stands disposed of.

       ..............J.

[ANIL R. DAVE]

..............J. [ADARSH KUMAR GOEL]

New Delhi; 12th February, 2016.

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