Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOs. 1863-1865 OF 2016
M/S ARTI SPINNING MILLS ETC.ETC. Appellant(s)
VERSUS
STATE OF HARYANA & ANR Respondent(s)
J U D G M E N T
KURIAN, J.
This is in continuation of our Judgment dated
26.02.2016.
It appears that one part of the Judgment is left
out, which was to the effect that the compensation
awarded in these cases is confined to the facts of
the case and the same shall not have any precedential
value.
The Judgment dated 26.02.2016 is clarified
accordingly.
JUDGMENT
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
May 13, 2016.
Page 1