V.Ravi Sankar, vs The Industrial Tribunalii,
2022 Latest Caselaw 1466 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                           AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                     WRIT APPEAL No.1124 OF 2010

JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

        It has been stated before this Court that the parties have

arrived at an amicable settlement. The respondent No.2 is fair

enough in showing magnanimity by offering a sum of

Rs.1,50,000/-. Learned counsel for the appellant has

accepted the same offer.

Therefore, the writ appeal stands disposed of in the light

of the terms entered into between the parties. The amount be

paid within a period of thirty days from today. All other

proceedings are closed.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

24.03.2022 JSU