Ms M K Engineers vs Munna Prasad And Anr
2022 Latest Caselaw 2671 Del

                          $~18 to 20
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +       W.P.(C) 1858/2022, CM APPL. 5329/2022
                                  MS M K ENGINEERS                                 ..... Petitioner
                                                   Through: Mr. Maneesh Gambhir, Adv. with
                                                             Petitioner in person.
                                                   versus
                                  MUNNA PRASAD AND ANR                           ..... Respondents
                                                   Through: Mr. Ankit Dwivedi, Adv. for R-1.
                          19
                          +       W.P.(C) 1869/2022, CM APPL. 5352/2022
                                  MS M K ENGINEERS                                  ..... Petitioner
                                                   Through: Mr. Maneesh Gambhir, Adv. with
                                                             Petitioner in person.
                                                   versus
                                  SUNIL KUMAR AND ANR                            ..... Respondents
                                                   Through: Mr. Ankit Dwivedi, Adv. for R-1.

                          20
                          +       W.P.(C) 1857/2022, CM APPL. 5327/2022
                                  M/S M. K. ENGINEERS                               ..... Petitioner
                                                   Through: Mr. Maneesh Gambhir, Adv. with
                                                             Petitioner in person.
                                                   versus
                                  MANOJ JHA AND ANR                              ..... Respondents
                                                   Through: Mr. Ankit Dwivedi, Adv. for R-1.

                          %                        Date of Decision: 29th August, 2022
                          CORAM:
                          HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
                                              JUDGMENT

DINESH KUMAR SHARMA, J. (Oral)

1. Both the parties submit that the aforesaid matters have been amicably settled in the Delhi High Court Mediation and Conciliation Centre vide

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:01.09.2022 10:53:09 settlement agreement dated 20th August, 2022, whereby, it has been settled that the petitioner-management shall pay a sum of Rs.45,000/- to each of the workman. Out of Rs.45,000/-, a sum of Rs.12,000/- has already been paid.

2. It has been further submitted that in the above said three writ petitions, a sum of Rs.1,00,000/- has been deposited by the petitioner- management with the Registry of this Court.

3. As per the settlement agreement, out of this deposited amount, Rs.

33,000/- each shall be refunded to the respondent-workman and the remaining amount shall be released to the petitioner-workman. However, to ease out the process, the Registry is directed to release the entire amount to the petitioner-management along with interest accrued thereon and the petitioner-management shall pay a sum of Rs.33,000/- to each of the workman.

4. Registry shall release the entire amount to the petitioner-management as per law after necessary verification.

5. In view of these, the present petitions stand disposed of.

DINESH KUMAR SHARMA, J AUGUST 29, 2022 Pallavi

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:01.09.2022 10:53:09