Jummedar Mandal (Through ... vs Ashokumar Mangalprasad Joshi
2023 Latest Caselaw 7996 Guj

                                                                                      NEUTRAL CITATION




     C/SCA/20637/2022                                   ORDER DATED: 01/11/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 20637 of 2022

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 JUMMEDAR MANDAL (THROUGH MANAGING TRUSTEE BHUPENDRA
                     LAKHAWALA)
                        Versus
            ASHOKUMAR MANGALPRASAD JOSHI
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Appearance:
MR RAJESHKUMAR M VAGHELA(10099) for the Petitioner(s) No. 1
SUDHANSHU A JHA(8345) for the Petitioner(s) No. 1
MR. DEVANG D DAVE(2627) for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                              Date : 01/11/2023

                               ORAL ORDER

1. Heard learned advocate Mr.Sudhanshu A. Jha

for the petitioner and learned advocate

Mr.Devang D. Dave for the respondent No.1.

2. Learned advocate Mr.Sudhanshu Jha for the

petitioner submitted that the petitioner has

complied with the impugned Judgment and Award

passed by the Labour Court by paying Cheque

being Cheque No.000910 drawn on Bank of

Baroda, Main Branch, Vadodara of Rs.3,14,000/-

NEUTRAL CITATION

C/SCA/20637/2022 ORDER DATED: 01/11/2023

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in the name of the respondent No.1-workman.

3. Learned advocate Mr.Devang Dave appearing

for the respondent-workman submitted that he

has received the aforesaid cheque. It was

further submitted that the cheque is handed

over to the respondent-workman as he is

present in the Court.

4. In view of the above submissions, the

petition does not survive as the impugned

Judgment and Award is complied with and

accordingly, stands disposed of. Rule is

discharged. Interim relief, if any, stands

vacated.

(BHARGAV D. KARIA, J)

PALAK