Punjab-Haryana High Court
Matrix Clothing Pvt Ltd vs P.O. Labour Court & Ors on 1 July, 2024
LAVISHA 2024.07.01 18:49 I attest to the accuracy and 103 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM-9792-C WP-2024 in/and CWP-25419-2014 DECIDED ON: 01.07.2024 MATRIX CLOTHING PVTLTD ----saana,.. PETITIONER VERSUS P.O. LABOUR COURT & ANOTHER... RESPONDENTS CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH. Present: Mr. Adarsh Jain, Advocate for the petitioner. Mr. Sumit Jain, Advocate, for respondent No.2. SANJAY VASHISTH, J (ORAL)
CM-9792-C WP-2024
1. Present application has been moved by _ the applicant/petitioner -- Management i.e. M/s Matrix Clothing Private Limited, for deciding the writ petition i.e. CWP-25419-2014, in terms of the settlement dated 27.05.2024 arrived between the parties, before the Mediation and Conciliation Centre of this Court.
2. Notice in the application.
3. Mr. Sumit Jain, Advocate, accepts notice on behalf of the non-applicant/respondent No.2 and endorses the statement made by counsel for the applicant/petitioner and the factum of compromise/settlement agreement dated 27.05.2024, having been executed before the Mediation and Conciliation Centre of this Court.
authenticity of this order/judgment Punjab & Haryana High Court, Chandigarh I attest to the accuracy and CWP-25419-2014 (O&M) -2-
4. Further submits that after the settlement between the parties, vide settlement deed dated 27.05.2024, respondent No.2 has received the amount of Rs.3,50,000/-, which is the subject matter of the terms of compromise.
5. Thus, counsel for the respective parties are ad idem to say that the writ petition i.e. CWP-25419-2014 be taken up for the purpose of its disposal, in the terms of settlement deed dated 27.05.2024 (copy of the same has been appended with the present application).
6. Accordingly, writ petition i.e. CWP-25419-2014 is taken up on Board for 01.07.2024 i.e. today itself.
CWP-25419-2014
1. On 05.04.2024, following order was passed by the co- ordinate Bench of this Court:-
"CM-16690-CWP-2022 This is an application under Article 226 of the Constitution of India read with Order 9 Rule 8 CPC, for recalling the order dated 10.10.2022 passed by this Court, vide which the main petition was dismissed for non-prosecution.
Counsel for respondent No.2 has hot objected to the restoration of the main petition.
In view of the grounds mentioned in the application and in view of 'No Objection' given by the counsel for respondent No.2, the present application is allowed. The order dated 10.10.2022 is recalled and the main petition is ordered to be restored to its original number and position. The main petition is taken on Board for hearing today itself:
CWP-25419-2014 Counsel for the parties have submitted that there are chances of amicable settlement between the parties and, therefore, the matter may be referred to the Mediation and Conciliation Centre of this Court.
Ordered accordingly.
The parties are directed to appear before the Mediation and Conciliation Centre of this Court, on 30.04.2024. authenticity of this order/judgment Punjab & Haryana High Court, I attest to the accuracy and CWP-25419-2014 (O&M) -3- After the mediation proceedings, the case file be listed as per roster."
2. After appearance before the Mediation and Conciliation Centre of this Court, both the parties are ad idem to the compromise as stated in the above said application i.e. CM-9792-CWP-2024, supported with the affidavit and contentions recorded therein.
3. For the reasons stated in the application and the submissions addressed by counsel for both the parties as reproduced here above, present writ petition stands disposed of, in terms of the compromise executed before the Mediation and Conciliation Centre of this Court.
4. Accordingly, above said application i.e. CM-9792-CWP-
2024 stands allowed and present writ petition stands disposed of.
(SANJAY VASHISTH) 01.07.2024 JUDGE Lavisha Whether speaking/reasoned _--_ Yes/No Whether reportable Yes/No authenticity of this order/judgment Punjab & Haryana High Court,