M/S Indian Institute Of ... vs Govt Of Nct Of Delhi & Anr.
2014 Latest Caselaw 6622 Del

Citation : 2014 Latest Caselaw 6622 Del
Judgement Date : 9 December, 2014

Delhi High Court

M/S Indian Institute Of ... vs Govt Of Nct Of Delhi & Anr. on 9 December, 2014

Author: Suresh Kait

$~22
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                    Judgment delivered on 9th December, 2014

+      W.P.(C) 5619/2014

M/S INDIAN INSTITUTE OF AERONAUTICS ..... Petitioner
                   Represented by: Mr. Sunil Kumar, Adv.

                      Versus

GOVT OF NCT OF DELHI & ANR.               ..... Respondents
                  Represented by: Mr. Pankaj Batra, Adv. for R1.
CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (ORAL

1. Ld. Counsel appearing on behalf of the petitioner submits that all the disputes raised in the instant petition have been settled with Sh. Nand Lal, respondent / workman and amount of Rs.83,000 (Rs.75,000/- as compensation plus Rs.8,000 as litigation cost) has been paid to him by way of DD being no. 914258 dated 15.10.2014.

2. The Petitioner Management also paid Rs.3,000/- in cash as interest as awarded by the Labour Court, which has been disbursed to the workman in the presence of Sh. Tarsem Raj, AR of the petitioner Management.

3. In view of above, present petition stands disposed of as settled.

SURESH KAIT, J DECEMBER 09, 2014/jg