Punjab-Haryana High Court
Sh. M.L.Ahuja (Deceased Through L. Rs.) vs Presiding Officer And Others on 4 July, 2014
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
CWP No.13869 of 2009(O&M) -1-
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CWP No.13869 of 2009(O&M)
Date of decision:04.07.2014
Sh. M.L.Ahuja (deceased through L. Rs.)
....Petitioner
Versus
Presiding Officer and others
......Respondents
CORAM: HON'BLE MR.JUSTICE G.S.SANDHAWALIA
Present: Mr. Rohit Ahuja, Advocate, for the petitioner.
Mr. Deepak Sonak, Advocate for respondent no.2.
None for respondent no.3.
Mr. Raj Pal Singh, Advocate and
Mr. O.P.Ahuja, Advocate for respondents No.4.
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G.S.Sandhawalia J.(Oral)
1. The challenge in the present writ petition is to the order dated 27.3.2009 (Annexure P/11) whereby respondent no.2-workman was held entitled for computation of amount to the tune of amount to the tune of ` 87,288/- against M/s Ahuja General Industries and its partners along with interest at the rate of 8% per annum from the date amount becomes due till its realisation and costs of ` 5000/-. The said order was stayed by this Court subject to the condition that petitioner shall pay 50% of the whole amount within eight weeks and the amount was to be retained by the Labour Court till further orders. The said amount was accordingly deposited with the Labour Court, Faridabad. On the last date i.e. 13.5.2014 counsel for the petitioner expressed his willingness to pay balance of 50% amount along with interest and it was pointed out that the company M/s Ahuja General Industries had closed and the petition was filed by Sh. M.L.Ahuja, one of the partners, who is now represented through legal representatives. In pursuance of the said undertaking, a sum of ` 70,000/- by Kumar Pardeep 2014.07.07 11:09 I attest to the accuracy and integrity of this document Punjab and Haryana High Court, Chandigarh CWP No.13869 of 2009(O&M) -2- way of demand draft No.216676 dated 3.7.2014 payable on ICICI Bank, Faridabad (NIT) in favour of the workman has been produced in Court. Photocopy of the said demand draft is retained on record. The original demand draft is handed over to counsel for respondent no.2-workman on account of full and final settlement of the said claim. He is also granted liberty to withdraw the amount already deposited with the Labour Court, Faridabad.
2. In view of the above said settlement, the present writ petition is disposed of as having been rendered infructuous. It is, however, made clear that respondent no.2-workman shall not be entitled to enforce any further claim in pursuance to the impugned order.
04.07.2014 (G.S.SANDHAWALIA)
Pka JUDGE
Kumar Pardeep
2014.07.07 11:09
I attest to the accuracy and integrity
of this document
Punjab and Haryana High Court,
Chandigarh