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Het Ram vs Presiding Officer
2026 Latest Caselaw 2887 UK

Citation : 2026 Latest Caselaw 2887 UK
Judgement Date : 9 April, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

Het Ram vs Presiding Officer on 9 April, 2026

Author: Alok Kumar Verma
Bench: Alok Kumar Verma
                                                    2026:UHC:2588

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                       09th APRIL, 2026

       WRIT PETITON NO. 1432 of 2023 (M/S)

Het Ram                                         .....Petitioner

                              Versus

Presiding Officer, Labour Court,            Kashipur, District
Udham Singh Nagar and Another                ....Respondents

Counsel for the Petitioner    : Mr. Vinayak Pant, Advocate.

Counsel for the Respondent:   Mr. M.C. Pant, Advocate
No.2


Hon'ble Alok Kumar Verma,J.

This Writ Petition has been filed challenging the

Award dated 09.09.2022, passed by learned Presiding

Officer, Labour Court, Kashipur, District Udham Singh

Nagar in Adjudication Case No.50 of 2015, "Shri Het Ram

vs. Factory Manager, M/s Tata Motors Ltd., Pantnagar,

District Udham Singh Nagar.

2. Heard Mr. Vinayak Pant, learned counsel for the

petitioner and Mr. M.C. Pant, learned counsel for the

respondent no.2.

3. Petitioner - Het Ram and Hemant Kumar,

Employees Relation Head of the respondent no.2, are

present in-person before this Court.

4. Learned counsel appearing for the parties

2026:UHC:2588 submitted that the parties have settled their disputes

amicably. They have filed "Consent Terms" (Annexure

No.1 to the Application IA No.04 of 2026).

5. The parties submitted that the "Consent

Terms" has been filed by them with their free will and

without any pressure.

6. The parties have requested to decide the

present writ petition on the terms and conditions, as

mentioned in "Consent Terms" (Annexure No.1).

7. The present writ petition (WPMS No.1432 of

2023) is decided on the terms and conditions as

mentioned in "Consent Terms" (Annexure No.1). The

"Consent Terms" (Annexure No.1) shall form part of this

order.

___________________ ALOK KUMAR VERMA, J.

Date: 09.04.2026 Pant

 
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