Krishna Bus Service (P) Ltd vs Satvir Singh & Ors
2009 Latest Caselaw 621 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI
+               IA No.14870/2008 & W.P(C) No.3275/2001

%                      Date of Decision: 20.02.2009

Krishna Bus Service (P) Ltd                                   .... Petitioner
                     Through Mr.K.C.Mittal, Advocate.

                                  Versus

Satvir Singh & Ors                             .... Respondents
                       Through Mr.Sanjeev Kumar, Advocate for the
                               respondent No.1.
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

1.   Whether reporters of Local papers may be                   YES
     allowed to see the judgment?
2.   To be referred to the reporter or not?                      NO
3.   Whether the judgment should be reported in                  NO
     the Digest?

ANIL KUMAR, J.

*

The learned counsel for the parties state that since the matter

has been settled and all the amounts claimed by the respondent under

his petition under Section 33 C(2) of the Industrial Disputes Act has

been paid, the order dated 19th March, 2008 dismissing the writ petition

be set aside and the writ petition be disposed of as satisfied since all the

claims has been settled.

It has also been agreed that the amount of Rs.30,000/- deposited

in the writ petition along with interest accrued thereon, if any, be paid

to the respondent forthwith.

In view of the settlement between the parties, the application for

review and the writ petition are disposed of. The respondent shall be

entitled to receive the amount of Rs.30,000/- deposited by the

petitioner with the interest, if any, accrued thereon.

FEBRUARY 20, 2009                                   ANIL KUMAR, J.
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