DEVRAJ RAMDHAWAN Vs. ROHIT MILLS LTD

JUDGEMENT

(1.) Miscellaneous Civil Application Nos. 897/2009, 898/2009, 536/2010 and 537/2010 are preferred by the respective applicants-workmen to recall and review the judgement and order dated 13/05/2005 passed in Special Civil Application Nos. 9259/2003, 8744/1997, 12224/2003, 12227/2003, 12231/2003, 12234/2003 and 12237/2003.

(2.) Today, when all these applications are taken up for hearing, Shri Girish Patel, learned Senior advocate appearing on behalf of the respective applicants has stated at the bar, under instruction from the respective applicants, that they do not press the present applications to review and recall the order passed in aforesaid Special Civil Applications. However, they were offered retrenchment compensation at the relevant time which the respective applicants did not accept and the same is still lying with the mill Company (Arvind Mills Ltd.). The respective applicants may be permitted to withdraw the same. However, it is requested that considering the fact that the amount was lying with the mill Company (Arvind Mills Ltd.) the aforesaid amount of retrenchment compensation may be directed to be paid with some reasonable interest.

(3.) Looking to the fact that for whatever reason the respective applicants did not accept the amount of retrenchment compensation, which is still lying with the mill Company (Arvind Mills Ltd) and the mill Company (Arvind Mills) must have utilised the said amount, it appears that while permitting the respective applicants to withdraw the amount of retrenchment compensation if interest at the rate of 6% per annum is granted it will sub-serve the ends of justice.