Delhi District Court
Ms. Anjali Mehrotra vs M/S Consummate Technologies Pvt. Ltd on 18 March, 2023
IN THE COURT OF MS MONIKA SAROHA,
PRESIDING OFFICER, LABOUR COURT, ROUSE AVENUE
COURT , NEW DELHI.
LCA No. 2392/19
Date of 27.11.2019
institution
Date of Award 18.03.2023.
Ms. Anjali Mehrotra, D/o Mr. Subhash Mehrotra,
R/o E-12, First Floor, Krishna Nagar, East Delhi,
Delhi - 110051
...... Workman.
Versus
1.M/s Consummate Technologies Pvt. Ltd. Address: LG-3, Corporate Floors, Ansal Plaza, Vaishali, (Near Vaishali Metro Station), Ghaziabad, UP.-201010 Also at:
B-22, Phase-II, Vijay Vihar, Near Sector-4, Rohini, Delhi-110086 ........ Management.
AWARD
1. Vide this award, I shall dispose of the application/statement of claim under Section 33-C (2) of the Industrial Disputes Act, filed by the applicant/workwoman namely Ms. Anjali Mehrotra against the above named managements.
2. Experience letter handed over to workwoman today by the AR of the management and copy filed on record. Memorandum of settlement dated 17.12.2023 is already on record.
3. Statement of both the parties regarding voluntarily executing the said memorandum of settlement recorded separately. In view of the statement so recorded and the experience letter handed over today, the matter is disposed off as settled.
4. File be consigned to Record Room, after due compliance.
Announced in the Open Court today on 18th March 2023 MONIKA SAROHA Presiding Officer, Labour Court -2 Rouse Avenue Courts, New Delhi.