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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.5583 OF 2010 (Arising out of SLP (C)No.24159 of 2007)

RAMDASJI GAIKWAD ... APPELLANT(S)

VERSUS

M/S SYLVESTER & CO. & ANR. ... RESPONDENT(S)

O R D E R

Heard learned counsel for the parties.

Leave granted.

During the pendency of this matter the parties have  

amicably settled the matter.  The appellant is also present in  

the Court.

The  respondent  no.1  has  agreed  to  pay  Rupees  six  

lakhs  in  full  and  final  settlement  of  the  claims  of  the  

appellant.  The amount would include the claim of gratuity.  

The appellant has agreed to accept Rupees six lakhs in full and  

final settlement of his claim. Learned counsel for  respondent  

no.1  undertakes  to  deposit a sum of Rupees six lakhs in the  

Bombay High Court within four weeks. The appellant would be at  

liberty to withdraw that amount.

Learned    counsel    for    respondent     no.1  

also   submitted   that   the   amount   of   Provident   Fund  

of     the     appellant     has    already    been   deposited

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with  the  Provident  Fund  Commissioner  upto  the  date  of  the  

termination  of  the  appellant.   The  appellant  would  be  at  

liberty to withdraw the same.   

The appeal is, accordingly, disposed of.

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

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

NEW DELHI; 16TH JULY, 2010