M/S. CETHAR LTD., REP. BY ITS MANAGING DIRECTOR N.K. POTHIRAJ vs. S. RAMESH, GENERAL SECRETARY, CETHAR VESSELS THOZHILALAR SANGAM .

NON­REPORTABLE IN THE SUPREME COURT OF INDIA                     CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.1075 OF 2016           (Arising out of SLP(C)No.2463 of 2016)       M/S. CETHAR LTD., REP. BY ITS MANAGING DIRECTOR N.K. POTHIRAJ  ... APPELLANT(S)                  VS.      S. RAMESH, GENERAL SECRETARY, CETHAR VESSELS THOZHILALAR SANGAM & ORS. ... RESPONDENT(S)      J U D G M E N T ANIL R. DAVE, J. 1. Leave granted. 2. Mr. V. Prakash, learned Senior counsel, appearing on behalf of Mr. S.R. Setia, learned Advocate­on­Record, has JUDGMENT submitted   that   he   has   instructions   to   appear   for   the respondents. 3. Heard the learned counsel for the parties. 4. The parties to the litigation have agreed that the goods, which are required to be taken out of the premises of the Petitioner­Company, shall be permitted to be taken out without any hindrance by the respondent­workmen. 1 Page 1 5. The goods shall be taken out of the premises of the Company,   as   per   directions   given   by   the   learned   Single Judge of the High Court. 6. It is further directed that the amount of Rs.80 lakhs (Rupees Eighty Lakhs only), which has been deposited with the   High   Court,   shall   be   disbursed   in   favour   of   the workers,   as   directed   by   the   Division   Bench   of   the   High Court   immediately   after   the   goods   are   taken   out   of   the premises of the appellant­company. 7. All other contentions are left open so that they may be determined by the Industrial Tribunal. 8. The appeal is disposed of as allowed to the above extent, with no order as to costs.   Pending application, if any, stands disposed of.         ..............J. JUDGMENT [ANIL R. DAVE] ..............J. [SHIVA KIRTI SINGH] ..............J. [ADARSH KUMAR GOEL] New Delhi; th 5  February, 2016. 2 Page 2