- (1.) Heard Mr Ashok D. Shetty, learned counsel, assisted by Mr S. Ravi Shankar, learned counsel for the appellant and Mr B.H. Marlapalle, learned Senior Counsel, along with Mr Nitin S. Tambwekar, learned counsel for the respondent.
(2.) After hearing the learned counsel for the parties, a suggestion was given to the learned counsel for the respondent to have a golden handshake with the bank and take some compensation and close the chapter. Mr Marlapalle has submitted that he is not averse to settlement, but he has to obtain instructions. The learned counsel for the appellant submitted that in this case this Court should direct payment of compensation and the question of law should be kept open.
(3.) Having heard the learned counsel for the parties, we are of the considered opinion that the cause of justice would be subserved if each of the workmen, arrayed as the respondent herein, is paid a sum of Rs 3,00,000 by way of bank draft. The said amount shall be deposited before the Industrial Court at Pune, Maharashtra, within eight weeks hence. The Industrial Court shall issue notices to the workmen and, thereafter, on proper identification deliver the drafts to them.;