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Delhi District Court

Sh. Vijay Shankar Maurya vs M/S Consummate Technologies Pvt. Ltd on 17 February, 2023

               IN THE COURT OF SH. LAL SINGH,
          PRESIDING OFFICER, LABOUR COURT NO. 02,
         ROUSE AVENUE COURT COMPLEX: NEW DELHI

              LCA No.                2391/2019
              Date of institution    27.11.2019
              Date of Award          17.02.2023


Sh. Vijay Shankar Maurya, S/o Sh. Radheshyam Maurya,
R/o 42/2F/2, Lala Ki Sarai,
Saket Nagar, Allahabad Civil Lines,
Allahabad, Uttar Pradesh 211004.          ...... Workman/applicant.

                           Versus

M/s Consummate Technologies Pvt. Ltd.
Having office at: LG-3, Corporate Floors,
Ansal Plaza, Vaishali,
(Near Vaishali Metro Station),
Ghaziabad, U.P.- 201010.
Also at:
Corporate Office 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 11A R/w Section 33 C (2) of the Industrial Disputes Act 1947 read with Section 151 of CPC, filed by the applicant/workman namely Sh. Vijay Shankar Maurya against the above named management.

2. Matter is listed today for appearance of parties as well as for evidence of workman.

3. Workman and AR of the management submits that parties have settled the present matter out of court.

4. At this stage, workman as well as AR of the management have jointly filed Memorandum of Settlement alongwith copy of Aadhar Card of workman and as per the memorandum of settlement, the workman has already settled the present matter with the management on the conditions that the management will give experience letter and relieving letter within a period of 15 days and in terms of said memorandum, the workman has settled the present matter and withdraw the present case. The said memorandum of settlement is now exhibited as Ex.X1.

5. Workman submits that he has settled the present matter with the management as per memorandum of settlement Ex. X1 and hence, now he has no claim whatsoever against the management in respect of the present matter in any manner. Workman further submits that the management has assured him that they will issue the above letters as mentioned in Memorandum of settlement Ex. X1 and hence, the present case may be disposed of as settled.

6. AR of the management submits that the present matter has been settled between the workman and the management as per Memorandum of settlement already exhibited as Ex. X1 and the management will comply the LCA no. 2391/2019 2/3 terms of settlement Ex. X1 and the present matter may be disposed of as settled.

7. Separate statements of workman and Sh. Amit Kumar Sharma, AR for the Management have been recorded in this regard.

8. In view of the settlement of present matter arrived at between the workman and the management vide Memorandum of settlement Ex. X.1 and statements of the workman and Sh. Amit Kumar Sharma, AR for the management, recorded today in the court, the present matter is disposed of as settled in terms of Memorandum of settlement Ex. X.1.

9. File of this case be consigned to Record Room.

                                           LAL          Date:
                                           SINGH        2023.02.17
                                                        14:39:36
                                                        +0530

Announced in the open court              LAL SINGH
on 17.02.2023                         PRESIDING OFFICER,
                                      LABOUR COURT-02
                                ROUSE AVENUE COURT COMPLEX
                                            NEW DELHI




LCA no. 2391/2019                                        3/3