Rakbro Industrial Corporation vs Rajender Prashad And Others
2009 Latest Caselaw 2749 Del

*                IN THE HIGH COURT OF DELHI AT NEW DELHI

+                    W.P.(C) No. 13438/2006

%                    Date of Decision: 21st July, 2009


# RAKBRO INDUSTRIAL CORPORATION
                                                      ..... PETITIONER
!                    Through: Ms. Rashmi B. Singh, Advocate.

                                   VERSUS

$ RAJENDER PRASHAD & OTHERS
                                                   .....RESPONDENTS

^                    Through: Mr. Rama Shankar, Advocate.

CORAM:
Hon'ble MR. JUSTICE S.N. AGGARWAL

1. Whether reporters of Local paper may be allowed to see the judgment? NO

2. To be referred to the reporter or not? NO

3. Whether the judgment should be reported in the Digest? NO

S.N.AGGARWAL, J (ORAL) Counsel for both the parties jointly submit that this matter has

been compromised between the parties and in terms of their

compromise, they have agreed that whatever amount was deposited by

the petitioner with the Registrar General pursuant to the Court order

dated 28.08.2006 be released in favour of the workman (respondent No.

1 herein) in full and final settlement of all his claims arising out of the

impugned award.

2. It is submitted that the petitioner had deposited an amount of

Rs. 95,908/- including litigation expenses of Rs. 7,500/- with the Court

pursuant to the Court order dated 28.08.2006. Respondent No. 1 is

stated to have already withdrawn an amount of Rs. 7,500/- allowed as

litigation expenses and the only deposit that is lying with the Registry is

stated to be Rs. 88,408/-.

3. Ms. Rashmi B. Singh, learned counsel appearing on behalf of the

petitioner, on instructions from her client, says that this amount of

Rs. 88,408/- deposited by the petitioner pursuant to the Court order

dated 28.08.2006 may be released in favour of respondent No. 1 towards

final settlement of all his claims arising out of the impugned award.

4. Ms. Rama Shankar, learned counsel appearing on behalf of

respondent no. 1, on instructions from his client present in the Court,

accepts the offer given to him by the counsel appearing on behalf of the

petitioner.

5. In view of the above and having regard to the submissions made by

the counsel for the parties, this writ petition is disposed of as

compromised between the parties.

6. The Registry is directed to release the amount of Rs. 88,408/- along

with interest accrued thereon in favour of respondent No. 1 forthwith.

7. All pending miscellaneous applications also stand disposed of.

JULY 21, 2009                                   S.N.AGGARWAL, J
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