Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 8300-8301 OF 2010
NANURAM MOHANLAL VARMA ... APPELLANT (S)
VS.
DIVISIONAL CONTROLLER ... RESPONDENT(S)
JUDGMENT
Anil R.Dave, J.
1. Heard the learned counsel for the parties.
2. Looking at the peculiar facts of the case, we direct
that 50% of the principal amount paid to the appellant by
way of back wages shall be returned to the respondent-
employer within four weeks from today.
3. It is clarified that no interest on the amount paid
shall be returned. If the amount is not repaid as directed
hereinabove, the amount shall be returned with 6% interest
p.a. thereon from the date the amount was paid.
4. The appeals are disposed of as allowed to the above
extent with no order as to costs.
JUDGMENT
..............J.
[ANIL R. DAVE ]
..................J.
[ADARSH KUMAR GOEL]
New Delhi;
th
10 December, 2015.
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ITEM NO.110 COURT NO.2 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 8300-8301/2010
NANURAM MOHANLAL VARMA Appellant(s)
VERSUS
DIVISIONAL CONTROLLER Respondent(s)
Date : 10/12/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Appellant(s) Mr. Devansh Mohta,Adv.
Mr. A.P. Mayee,Adv.
Mr. Charudatta Mahindrakar,Adv.
Mr. A.Selvin Raja,Adv.
For Mr. Sanjay Kumar Visen,Adv.
For Respondent(s) Mr. R.S. Hegde,Adv.
Mr. Rajendra Kaushik,Adv.
For Mr. Rajeev Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
JUDGMENT
The appeals are disposed of as allowed in terms of the
non-reportable judgment.
(Anita Malhotra) (Sneh Bala Mehra)
Court Master Assistant Registrar
(Non-reportable judgment is placed on the file.)
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