Gujarat High Court
Manager, Ipcl (Old Name), Now Reliance ... vs Prabhudas Punjabhai Parmar on 27 August, 2021
Author: A. S. Supehia
Bench: A.S. Supehia
C/SCA/52/2021 ORDER DATED: 27/08/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 52 of 2021
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MANAGER, IPCL (OLD NAME), NOW RELIANCE INDUSTRIES LTD.
Versus
PRABHUDAS PUNJABHAI PARMAR
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Appearance:
MR NIRAV JOSHI WITH MR DIVYESH BAIS FOR NANAVATI
ASSOCIATES(1375) for the Petitioner(s) No. 1
MR P C CHAUDHARI(5770) for the Respondent(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 2
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CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
Date : 27/08/2021
ORAL ORDER
At the outset, both the learned advocates appearing for the respective parties have submitted that the dispute is amicably settled between them. The settlement dated 23.08.2021 under Section 2(P) of the Industrial Disputes Act, 1947 in this regard is supplied by the learned advocates. The same is ordered to be taken on record.
Accordingly, the impugned award dated 20.09.2019 is modified to the aforesaid extent as per the settlement. The present writ petition stands disposed of in terms of the settlement arrived at between the parties.
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