Aligarh Development Authority vs Labour Court Agra And Another
2011 Latest Caselaw 190 ALL

Citation : 2011 Latest Caselaw 190 ALL
Judgement Date : 10 March, 2011

Allahabad High Court

Aligarh Development Authority vs Labour Court Agra And Another on 10 March, 2011

Bench: Sibghat Ullah Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - C No. - 2436 of 1997
 

 
Petitioner :- Aligarh Development Authority
 
Respondent :- Labour Court Agra And Another
 
Petitioner Counsel :- Ramesh Upadhyaya
 
Respondent Counsel :- A.S.Diwekar,A.K. Tewari,C.B.Yadav,M.K. Gupta,S.C.,Sunil Kumar
 

 
Hon'ble Sibghat Ullah Khan,J.

Heard learned counsel for both the parties to some extent.

The Court is of the opinion that parties may make serious efforts to settle the dispute. One of the possible modes of settlement may be that reasonable amount be paid by the employer to the workman in full and final satisfaction of his claim under the impugned award.

List on 25.03.2011.

Order Date :- 10.3.2011

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