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Judgment
Anil R. Dave, J.—1. Leave granted.
Mr. V. Prakash, learned Senior Counsel, appearing on behalf of Mr. S.R. Setia, learned Advocate-on-Record, has submitted that he has instructions to appear for the Respondents.
Heard the learned Counsel for the parties.
The parties to the litigation have agreed that the goods, which are required to be taken out of the premises of the Petitioner-Company, shall be permitted to be taken out without any hindrance by the Respondent-workmen.
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.
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 Appellant-company.
All other contentions are left open so that they may be determined by the Industrial Tribunal.
The appeal is disposed of as allowed to the above extent, with no order as to costs. Pending application, if any, stands disposed of.