Gujarat High Court
Manager, Ipcl (Old Name) Now Reliance ... vs Mohammadsharif Nazumia Rathod on 23 February, 2021
Author: Nirzar S. Desai
Bench: Nirzar S. Desai
C/SCA/13293/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 13293 of 2020
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MANAGER, IPCL (OLD NAME) NOW RELIANCE INDUSTRIES LTD.
Versus
MOHAMMADSHARIF NAZUMIA RATHOD
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Appearance:
NANAVATI ASSOCIATES(1375) for the Petitioner(s) No. 1,2
MR SUBRAMANIAM IYER(2104) for the Respondent(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 2
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CORAM: HONOURABLE MR. JUSTICE NIRZAR S. DESAI
Date : 23/02/2021
ORAL ORDER
Pursuant to a suggestion, today learned Senior Advocate Mr. K. S. Nanavati for Nanavati Associates for the petitioners has taken instructions and on instructions, learned Senior Advocate Mr. K. S. Nanavati states that considering the conduct of the respondent workman, the petitioners have instructed that whatever amount that was due and payable to the respondent workman has already been paid to the respondent workman and there is no scope of any settlement now. Hence, now the matter is required to be argued on merits.
Mr. Subramaniam Iyer, learned advocate for the respondent workman states that the respondent workman has already attained the age of superannuation and, hence, considering the fact that there is no question of reinstatement and the matter is required to be heard finally.
Page 1 of 2 Downloaded on : Fri Feb 26 04:05:45 IST 2021 C/SCA/13293/2020 ORDERHence, stand over to 24/03/2021 for hearing the matter finally by consent of learned advocates appearing for both the sides.
(NIRZAR S. DESAI,J) ila Page 2 of 2 Downloaded on : Fri Feb 26 04:05:45 IST 2021