General Manager Ongc Ltd vs Hiraben Somaji

                                                                                    NEUTRAL CITATION




     C/SCA/8868/2018                                  ORDER DATED: 26/09/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 8868 of 2018

                                With
             R/SPECIAL CIVIL APPLICATION NO. 8869 of 2018
                                With
             R/SPECIAL CIVIL APPLICATION NO. 8903 of 2018
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                       GENERAL MANAGER ONGC LTD
                                 Versus
                        HIRABEN SOMAJI & 3 other(s)
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Appearance:
MS KJ BRAHMBHATT(202) for the Petitioner(s) No. 1
MR YATIN SONI(868) for the Respondent(s) No. 1,2
UNSERVED EXPIRED (N) for the Respondent(s) No. 3,4
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 CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                             Date : 26/09/2023

                              ORAL ORDER

1. The order of learned 3rd Addl. Senior Civil Judge, Gandhinagar passed in Special Darkhast Nos.73/2008 to 75/2008 in common judgment and order dated 13.4.2007 passed in LRC Nos.17/2004 to 19/2004 by the learned Principal Senior Civil Judge, Gandhinagar has given rise to these petitions.

2. During the pendency of these petitions, the parties have reached to the amicable settlement outside the Court. They have put the common consent terms to settle their dispute as per the conditions stated therein. The parties are identified by their respective advocates and verified their signature upon the consent terms.

NEUTRAL CITATION C/SCA/8868/2018 ORDER DATED: 26/09/2023 undefined

3. Since the consent terms and conditions are arrived between the parties without any coercion or influence and considering that it is in their best interest, the consent terms are taken on record.

4. The petitions are disposed of in terms of the consent terms. Since the consent terms are in regards to the judgment and award delivered by the learned Reference Court in LRC Nos.17/2004 to 19/2004, Registry is directed to send copy of this consent terms to the concerned learned Reference Court. This consent terms shall also govern the award passed by the learned Reference Court in LRC Nos.17/2004 to 19/2004. The impugned awards are treated as modified in terms of the consent terms.

5. Any applications pending in LRC Nos.17/2004 to 19/2004 are ordered to be disposed of in view of the consent terms. Further, Special Darkhast Nos.73/2008 to 75/2008 are disposed of in terms of the consent terms.

6. Necessary orders giving effect to the above order shall be passed by the learned trial Court.

7. Direct service is permitted. Interim relief, if any, stands vacated forthwith.

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