Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NOS. OF 2021
(DIARY NO.24904 OF 2021)
IN
CIVIL APPEAL NOS.4526-4533 OF 2021
CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD, …Petitioners
AHMEDNAGAR & ANR. ETC.
versus
JANARDHAN APPASAHEB BARDE ETC . …Respondents
WITH
REVIEW PETITION (CIVIL) NOS. OF 2021
(DIARY NO.24898 OF 2021)
IN
CIVIL APPEAL NOS.4534-4541 OF 2021
O R D E R
Delay in filing review petitions is condoned.
Applications for listing of Review Petitions in open Court are dismissed.
The orders passed by the Labour Court as well as the High Court on merits
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.12.11
19:09:04 IST
Reason:
were found to be justified and, as such, this Court did not find any reason to interfere.
2
However, the rate of interest awarded at the rate of twelve per cent per annum
was scaled down to eight per cent per annum.
The grounds raised in the Review Petitions do not make out any error apparent
on record to justify interference.
These Review Petitions are, therefore, dismissed.
…………………………J.
[Uday Umesh Lalit]
…………………………J.
[Ajay Rastogi]
New Delhi;
November 30, 2021.