Punjab-Haryana High Court
Jcb India Ltd Faridabad vs Omi Singh & Ors on 21 May, 2019
Bench: Krishna Murari, Arun Palli
LPA-105-2016 (O&M) & connected matters 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
LPA-105-2016 (O&M)
Date of Decision: May 21, 2019
M/s JCB India Limited
...Appellant
Versus
Omi Singh and others
...Respondents
WITH LPA-106-2016, LPA-107-2016, LPA-108-2016, LPA-109-2016,
LPA-110-2016, LPA-111-2016, LPA-112-2016, LPA-113-2016, LPA-114-
2016, LPA-115-2016, LPA-116-2016, LPA-117-2016, LPA-118-2016,
LPA-119-2016, LPA-120-2016, LPA-121-2016, LPA-122-2016, LPA-
123-2016, LPA-124-2016, LPA-125-2016, LPA-126-2016, LPA-127-
2016, LPA-128-2016, LPA-129-2016, LPA-130-2016, LPA-131-2016,
LPA-132-2016, LPA-133-2016, LPA-134-2016, LPA-135-2016, LPA-
136-2016, and LPA-137-2016 (all O&M)
CORAM: HON'BLE MR. JUSTICE KRISHNA MURARI, CHIEF JUSTICE.
HON'BLE MR. JUSTICE ARUN PALLI, JUDGE.
Present: Mr. Akshay Bhan, Senior Advocate, with
Mr. Sanjeev Sharma, Advocate,
Mr. Alok Mittal, Advocate, and
Mr. Amandeep Singh Talwar, Advocate,
for the appellant.
Mr. Shiv Kumar, Advocate, for respondent No. 1.
Mr. Pawan Kumar Mutneja, Advocate, and
Mr. Brijesh Kumar Harnakiya, Advocate,
for respondent No. 2.
KRISHNA MURARI, C.J. (ORAL)
This order shall dispose of aforementioned 33 Letters Patent Appeals.
After the matter was heard at some length, on our persuasion and with a purpose and intent to provide quietus to the dispute, learned counsel for the parties, on the basis of the instructions from the respective 1 of 2 ::: Downloaded on - 24-06-2019 00:30:18 ::: LPA-105-2016 (O&M) & connected matters 2 clients, who are present in the Court, have agreed to settle the dispute on a payment of Rs.4,50,000/- (Rupees Four Lakhs and Fifty Thousand only) to each of the respondent/workmen or their legal representatives, which shall be paid by the appellant by means of a Bank Demand Draft. The payment shall be made within a period of two weeks from today and that would bring to an end all the disputes in presenti. Neither of the parties shall stake any claim or raise any dispute in this regard in future.
An affidavit endorsing the above terms and conditions agreed before us in the open Court, shall be filed by respective parties within a week.
With the aforesaid modification in the order passed by the learned Single Judge, these appeals are accordingly disposed of in the above terms.
(KRISHNA MURARI) CHIEF JUSTICE (ARUN PALLI) JUDGE May 21, 2019 Pkapoor Whether Speaking/Reasoned: YES / NO Whether Reportable: YES / NO 2 of 2 ::: Downloaded on - 24-06-2019 00:30:18 :::