IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.9758-9760 OF 2010 (@ SPECIAL LEAVE PETITION(C)NOS.1264-1266 OF 2010)

BHAGWAN T SHINDE & ORS.                  Appellant(s)

                VERSUS

HINDUSTAN SPINNING & WEAVING MIL.LD.&ORS Respondent(s)

O R D E R

Application for impleadment is dismissed.

Delay condoned.

Leave granted.

Heard learned counsel for the parties. During  the pendency  of these  matters, the  parties have  

amicably settled the matters.  Learned counsel appearing for the  

workmen submits that all the remaining 50 petitioners-workmen will  

accept the same terms and conditions which were extended to other  

workmen by the management.  The amount is already deposited with the  

Labour  Commissioner,  Mumbai  –  respondent  no.3  herein.  

Mr.N.M.Ganguly, learned counsel for the workmen, who is present in  

Court,  undertakes to identify these workmen and on identification  

from him, the amount would be released to these workmen.  

Learned  counsel  submitted  that  during  the  pendency  of  

these  matters,  three  workmen,  namely  Mr.Ebrahim  Dawood  Gadkari,  

petitioner  no.16  herein,  Mr.Dilip  Tukaram  Kambli-petitioner  no.32  

herein  and  Mr.Ramjit  Ramshiroman  Mishra-petitioner  no.40  herein,  

have expired.  Their legal representatives may file indemnity bonds  

with   affidavits   before   the  Labour Commissioner, Mumbai and on

: 2 :

receiving the same, the amount would be released to the legal heirs  

of these three workmen.  A copy of the same be given to learned  

counsel for respondent no.1.  No further directions are necessary in  

these appeals.  These appeals are, accordingly, disposed of, leaving  

the parties to  bear their own costs.  

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 19TH NOVEMBER, 2010