Tirath Ram Shah Hospital vs Pradeep Kumar And Ors.
2014 Latest Caselaw 4619 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                      Judgment delivered on:18th September, 2014

+                                      W.P.(C) 5153/2011

TIRATH RAM SHAH HOSPITAL                                              ..... Petitioner
                 Represented by:                     Ms.Raavi Birbal and
                                                     Ms.Nishant Anand, Advocates.

                                       Versus

PRADEEP KUMAR AND ORS.                                           ..... Respondents
                Represented by:                      Mr.Awadhesh Kumar,
                                                     Advocate.


CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

W.P.(C) 5153/2011

Learned counsel for the petitioner, on instructions from Mr.D.C.Mittal, Administrator of the petitioner hospital, submits that the petitioner is agreed to pay an amount of Rs.2,00,000/-each to the respondents/workmen towards full and final settlement of all their claims. The respondents/workmen, who are present in Court, agreed thereto.

Accordingly, the petitioner is directed to pay the agreed amount of Rs.2,00,000/- each in favour of the respondents/workmen within a period of two weeks from today.

In view of the above, the instant petition is disposed of as settled.

CM Nos. 10460/2011 (for stay) & 10792, 10794, 10795, 10796, 16840, 16841 and 16842 of 2012 (under Section 17-B ID Act) With the disposal of the writ petition itself, all these applications have become infructuous. The same are accordingly dismissed.

SURESH KAIT, J.

SEPTEMBER 18, 2014 sb