Sajjan India Limited vs Anjana Rajendrasinh Yadav on 11 August, 2023

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Gujarat High Court

Sajjan India Limited vs Anjana Rajendrasinh Yadav on 11 August, 2023

Bench: Rajendra M. Sareen

                                                                           NEUTRAL CITATION




    C/SCA/11656/2018                         ORDER DATED: 11/08/2023

                                                                            undefined




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/SPECIAL CIVIL APPLICATION NO. 11656 of 2018
                         With
 CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2018
                          In
  R/SPECIAL CIVIL APPLICATION NO. 11656 of 2018
                         With
 CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2019
                          In
  R/SPECIAL CIVIL APPLICATION NO. 11656 of 2018
                         With
 CIVIL APPLICATION (FOR DIRECTION) NO. 2 of 2019
                          In
  R/SPECIAL CIVIL APPLICATION NO. 11656 of 2018
======================================
                SAJJAN INDIA LIMITED
                        Versus
        ANJANA RAJENDRASINH YADAV & 1 others
======================================
Appearance:
MR DIPAK R DAVE(1232) for the Petitioner(s) No. 1
for the Respondent(s) No. 2
ADVOCATE NOTICE SERVED for the Respondent(s) No. 1
======================================

CORAM: HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                       Date : 11/08/2023

                         ORAL ORDER

Mr. Dipak Dave, learned advocate for the petitioner has filed settlement agreement, which is taken on record. By way of the said settlement agreement dated 18 th July, 2023 arrived at between the parties, wherein, the respondent has agreed to accept the amount of Rs.6,49,000/- towards full and final settlement towards the outstanding dues and respondent has waived all the claims towards the outstanding benefits. As Page 1 of 2 Downloaded on : Sun Sep 17 01:09:23 IST 2023 NEUTRAL CITATION C/SCA/11656/2018 ORDER DATED: 11/08/2023 undefined per the said agreement, a cheque of Rs.3,25,000/- has been given to the respondent, which fact is incorporated in the settlement agreement and within the period of five days after the disposal of this petition, the outstanding amount of Rs.3,24,000/- will be paid by the petitioner to the respondent.

Mr. P.C. Chaudhary, learned advocate, who was appearing earlier on behalf of the respondent and has retired from the matter during the pendency of the matter, to assist the Court, has identified the respondent before the Court.

Hence, in view of the settlement agreement, which is placed on record and as per the assertion made by the respondent regarding full and final payment vide settlement between the parties, nothing remains in the matters now and therefore, the petition stands disposed of.

The award of Labour Court, Bharuch is modified to the aforesaid extent. Rule discharged.

Both the parties shall abide by the terms of the settlement agreement, which is placed on record.

In view of the disposal of the main matters, no orders in connected civil applications and the same stands disposed of.

(RAJENDRA M. SAREEN, J.) AMAR RATHOD...

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