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Judgment
I.A. No.4647 of 2023
This is an application filed by Opposite Party Nos.4 to 18 for modification of the order dated 16th January, 2023.
Mr. S.P. Mishra, learned Senior Advocate appearing for the Petitioners has handed over a complete list of 56 workmen, who according to him have been paid the compensation amount in terms of the order of this Court. On instructions, he states that there is a repetition of the name of Shyam Sundar Rout (Workman) both at Sl. No.43 and 52 in the said list. However, he states that the said person and all the others in the list have been paid the compensation amounts by way of cheques that have been disptached to each of them individually by Registered Post on 7th April, 2023.
Mr. Niranjan Singh, learned counsel appearing for the Applicants-Opposite Parties makes two submissions. One, according to him, the compensation should be paid in terms of Section 25FF of the Industrial Disputes Act, 1947 and not Section 25F as has been directed by this Court in its order dated 16th January, 2023. Secondly, he states that two more workmen i.e. Nadia Sethy, S/o. Bana Bihari Sethy with Employee Identity Card Code No.52737 and Mahendra Kumar Das, S/o. Niranjan Das, Employee Identity Card Code No.53030 are not found in the list handed over today in Court and their cases are identical to the cases of others who have been paid.
On both the above submissions, Mr. Mishra, learned Senior Counsel for the Petitioners states that he will have the record verified and will revert on the next date of hearing. The documents in regard to the aforementioned two persons be handed over to Mr. Sarangi learned counsel for the Petitioners by counsel for the workmen to enable Mr. Sarangi to seek instructions.
List on 12th May, 2023.
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