Jaysynth Dyechem Ltd vs Dhansingh D. Mahale And Ors
2023 Latest Caselaw 3350 Bom

2023:BHC-AS:10090
            SWAROOP Digitally
                    by SWAROOP
                              signed

            SHARAD SHARAD PHADKE
                    Date: 2023.04.03
            PHADKE 18:38:57 +0530
                                                                                             6 wp 3295 of 2002.doc

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION
                                       WRIT PETITION NO.3295 OF 2002

            Jaysynth Dyechem Ltd.                                     ...       Petitioner
                   versus
            Dhansingh D. Mahale and Ors.                              ...     Respondents

            Mr. A.K.Jalisatgi for Petitioner.
            Mr. P.M.Patel, for Respondents.

                                        CORAM:          N.J.JAMADAR, J.

                                        DATE :          3 APRIL 2023

            P.C.

1. Heard the learned Counsel for the parties.

2. The learned Counsel submit that the parties have amicably resolved the

dispute and Memorandums of Settlement dated 2 September 2022 have been

executed. The learned Counsel seek leave to tender Consent Minutes of Order.

Copies of Memorandums of Settlement are annexed to the Consent Minutes of Order.

3. Leave granted.

4. Consent Minutes of Order are taken on record.

5. The Petition stands disposed in accordance with the Consent Minutes of

Order 'X', reproduced below :

CONSENT MINUTES OF ORDER "1.By consent of the parties the commn order and judgment dated 26 April 2000 of III Labour Court, Thane in Application (IDA) Nos.320 of 2002 to 530 of 2002 is quashed and set aside.

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                                                                                6 wp 3295 of 2002.doc

2. The parties have entered into settlements dated 2 nd September 2022. A copy of the each of the two settlements is annexed hereto and marked as Exhibit 1 and 2. The parties shall abide by the terms and conditions of the said settlement.

3. The Petitioner has already furnished the bank guarantee of Rs.5,22,009/- pursuant to the order dated 3rd March 2005. The said Bank Guarantee is hereby discharged.

4. The Petition is disposed of in above terms with no order as to cost."

( N.J.JAMADAR, J. )

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