COMMISSIONER OF INCOME TAX Vs. D ANANDA BASAPPA

JUDGEMENT

(1.) THIS Review Petition has been filed against the judgment dated 4.1.2008 passed in W.A. 165/2007 (L), C/W WA 447/2007 (L) in Karnataka State Industrial Investment and Development Corporation Limited by its Deputy Manager Legal Vs. Karnataka Horologicals Limited by its General Secretary and Others, reported in ILR 2008 Kar 756. The prayer is to review the said judgment and to hold that the appellant in W.A.165/2007 is fully liable to satisfy the claim of workmen or in the alternative, hold that the appellant in W.A.165/2007 is holding a sum of Rs.14.13 lakhs in excess and to direct the payment of the said sum to the Respondent Union in full satisfaction of its claim and to delete the direction in the judgment to the effect that, the workmen are entitled to the closure compensation from the petitioner herein.

(2.) NOTICE was issued to the respondents who are represented. With the consent of learned counsel appearing on both sides, the matter is heard for final disposal.

(3.) WE have heard Sri. S.K.V. Chalapathy, learned Sr. Counsel for the petitioner, Sri. Puttige R. Ramesh, learned counsel for the Corporation, Sri. R. Gopalakrishna, learned counsel for the Purchaser and Sri. A.J. Srinivasan, learned counsel for the Union and the Workmen and also perused the record.