Rmg Alloy Steel Ltd vs Harikesh Birja Gaud
2022 Latest Caselaw 5116 Guj

    C/SCA/12842/2018                               ORDER DATED: 13/06/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 12842 of 2018

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                            RMG ALLOY STEEL LTD
                                   Versus
                       HARIKESH BIRJA GAUD & 1 other(s)
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Appearance:
GANDHI LAW ASSOCIATES(12275) for the Petitioner(s) No. 1
MR P C CHAUDHARI(5770) for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2
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 CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE

                               Date : 13/06/2022

                                ORAL ORDER

This petition is filed by the petitioner challenging

judgment and award dated 12.04.2018 passed by the Labour Court

Bharuch in Reference (LCB) No.254 of 2016.

Rule was issued on 28.08.2018. The Court was also

pleased to stay implementation of the award so far as back wages

are concerned and reinstatement was stayed subject to compliance

of provisions of Section 17(B) of the Industrial Disputes Act.

Today, when the matter is called out, learned Advocate

for the petitioner invited attention of the Court to settlement pursis

dated 04.05.2022 and submitted that the matter is amicably settled

between the parties as per provisions of Section 2(p) of the Act.

The settlement is signed by the authorized officer of the petitioner-

company and Power of Attorney (son of the respondent-workman)

C/SCA/12842/2018 ORDER DATED: 13/06/2022

of the respondent-workman.

In view of the aforesaid, the petition stands disposed of

in terms of the settlement dated 04.05.2022. The parties are

directed to abide by terms of settlement. Liberty is reserved in

favour of either party in case of difficulty. Rule is discharged.

Interim relief granted earlier stands vacated. No order as to costs.

(A.Y. KOGJE, J) SHITOLE