Full Judgment Text
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.
JUDGMENT
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.
JUDGMENT
[ANIL R. DAVE]
..............J.
[ADARSH KUMAR GOEL]
New Delhi;
th
12 February, 2016.
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