M/S. Kailash Ribbon Factory Ltd. vs Vinod Pandey
2018 Latest Caselaw 2061 Del

$~12
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                          Date of Judgment: 03.04.2018

+                W.P. (C) 1973/2017 & CM APPL. 8725/2017

        M/S. KAILASH RIBBON FACTORY LTD.            .... Petitioner
                       Through: Mr.Raj Rishi, Advocate.

                              versus

        VINOD PANDEY                                ..... Respondent
                              Through: Mr.R.S.Jena, Advocate with
                              respondent in person.

        CORAM:
        HON'BLE MR. JUSTICE VINOD GOEL

VINOD GOEL, J. (ORAL)

1. This writ petition is disposed of by the consent of the learned counsel for the parties in the following terms:-

(i) That the petitioner shall pay a total sum of Rs.30,000/- to the respondent in complete satisfaction of the impugned order dated 13.10.2016.

(ii) The amount of Rs.30,000/- deposited by the petitioner shall be released by the Registry to the respondent and on such release, the respondent shall not have any claim covered by the impugned order dated 13.10.2016 against the petitioner.

(iii) This shall be without prejudice to the rights and contentions of both the parties in Industrial Dispute pending before the Court of Shri Lokesh Kumar Sharma, Presiding Officer, Labour Court, Dwarka.

2. Writ petition is disposed of accordingly along with CM APPL. 8725/2017.

(VINOD GOEL) JUDGE APRIL 03, 2018 dkb