Delhi High Court - Orders
Sh Sunil vs M/S Balaji Exports on 18 January, 2023
Author: Rekha Palli
Bench: Rekha Palli
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16158/2022
SH SUNIL ..... Petitioner
Through: Mr. Rama Shankar & Mohd. Haris
Taslim, Advocates.
versus
M/S BALAJI EXPORTS ..... Respondent
Through:
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 18.01.2023 CM APPL. 50475/2022 -Ex.
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(C) 16158/2022
3. The petitioner/workman has approached this Court assailing the Court order dated 03.09.2019 passed by the learned Labour Court in LIR No. 355/2018. Vide the impugned award, the petitioner's claim has been rejected by the learned Labour Court by placing reliance on voucher No. 31 & 32 exhibited as MW-1/4(colly) produced by the respondent/Management, from which it was evident that the petitioner had accepted his salary for the period between 01.07.2017 to 18.07.2017 by way of full and final settlement.
4. Learned counsel for the petitioner submits even though the petitioner may have received his salary for the aforesaid period, the same was Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:19.01.2023 14:50:55 not in full and final settlement of his claim.
5. After some arguments, he prays for and is granted four weeks' time to file a copy of the aforesaid two vouchers.
6. List on 18.04.2023.
REKHA PALLI, J JANUARY 18, 2023(mr) Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:19.01.2023 14:50:55