Shree Nirmala Memorial Sarvodaya ... vs Chandrikaben Himmatlal Mehta
2025 Latest Caselaw 518 Guj

Gujarat High Court

Shree Nirmala Memorial Sarvodaya ... vs Chandrikaben Himmatlal Mehta on 2 July, 2025

Author: Samir J. Dave

Bench: Samir J. Dave

                                                                                                             NEUTRAL CITATION




                             C/SCA/3561/2008                                 ORDER DATED: 02/07/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/SPECIAL CIVIL APPLICATION NO. 3561 of 2008

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                                    SHREE NIRMALA MEMORIAL SARVODAYA HOSPITAL
                                                      Versus
                                          CHANDRIKABEN HIMMATLAL MEHTA
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                       Appearance:
                       MR MUKESH H RATHOD(2432) for the Petitioner(s) No. 1
                       HCLS COMMITTEE(4998) for the Respondent(s) No. 1
                       RAVI B SHAH(5346) for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                                         Date : 02/07/2025

                                                          ORAL ORDER

1. Vide order dated 07.05.2025 passed by the coordinate Bench of this Court, the matter was referred to the Gujarat High Court Mediation Centre annexed to this Court for mediation.

2. Today, learned advocates jointly stated that the dispute between the parties has been amicably settled and that in pursuance of such settlement, a Memorandum of Understanding dated 23.06.2025 has been executed between the parties. The said MoU has been produced along with the report of the Mediator dated 23.06.2025. The same are taken on record.

3. In view of the above settlement, the impugned judgment and award dated 13.09.2007 passed by the Labour Court,

NEUTRAL CITATION

C/SCA/3561/2008 ORDER DATED: 02/07/2025

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Rajkot in Reference (LCR) No. 48 of 1992 renders infructuous and the parties shall be governed by the MoU dated 23.06.2025 executed between them. Hence, the petition stands disposed of in terms of the MoU dated 23.06.2025 executed between the parties.

(SAMIR J. DAVE, J)

PRAVIN KARUNAN