Chindhu Waman Badgujar vs M/S Kemp & Company Ltd
2016 Latest Caselaw 7096 Bom

                                                        *1*                          906.wp.2917.97


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD




                                                                                       
                                 WRIT PETITION NO. 2917 OF 1997




                                                               
    Chindhu s/o Waman Badgujar,
    Age : 33 years, Occupation : Service,
    R/o Gat No.2-5, A.B.Plot No.3,




                                                              
    R.L.Colony, Pimprala, District Jalgaon.
                                                          ...PETITIONER

              -VERSUS-




                                                  
    M/s Kemp and Company Limited,
    MIDC Area, Industrial Area,      
    Ajanatha Road, Jalgaon.
                                                          ...RESPONDENT
                                    
                                                 ...
                            Advocate for Petitioner : Shri Vijay Y. Patil. 
                            Advocate for Respondent : Shri B.B.Yenge. 
                                                 ...
       


                                            CORAM:  RAVINDRA V. GHUGE, J.

DATE :- 08th December, 2016

Oral Judgment :

1 The Petitioner is aggrieved by the judgment and award of the

Labour Court dated 31.08.1995 by which, though his Reference (IDA)

No.37/1993 has been partly allowed and he has been granted

reinstatement with continuity in service with 25% back wages, 100% back

wages have been denied.

                                                             *2*                          906.wp.2917.97


           2                 Learned Advocates for the respective sides indicate from the 




                                                                                           

order dated 04.12.1998 delivered in Writ Petition No.5575/1995 (M/s

Kemp & Company Limited vs. Chindhu Waman Badgujar) that the

Respondent herein had also challenged the same judgment before this

Court in Writ Petition No.5575/1995. As the matter was settled between

the parties by the Compromise Terms Exhibit X dated 04.12.1998, Writ

Petition No.5575/1995 filed by the Respondent/ Management was

disposed of by modifying the impugned award in terms of the compromise

Exhibit X.

3 In the light of the above, this Writ Petition does not survive

and stands disposed of in the light of the order dated 04.12.1998

delivered in Writ Petition No.5575/1994.

           4                 Rule is discharged.

            

    kps                                                       (RAVINDRA V. GHUGE, J.)