Gujarat High Court
Reliance Industries Limited(Ipcl) vs Presiding Officer Labour Court No 1 on 19 October, 2022
Author: A.Y. Kogje
Bench: A.Y. Kogje
C/SCA/20769/2016 ORDER DATED: 19/10/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 20769 of 2016
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RELIANCE INDUSTRIES LIMITED(IPCL)
Versus
PRESIDING OFFICER LABOUR COURT NO 1 & 1 other(s)
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Appearance:
GANDHI LAW ASSOCIATES(12275) for the Petitioner(s) No. 1
MR P C CHAUDHARI(5770) for the Respondent(s) No. 2
RULE SERVED for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
Date : 19/10/2022
ORAL ORDER
1. This petition under Article 226 of the Constitution of India is filed by the employer challenging impugned award dated 11.07.2016 passed by the Labour Court No.1, Vadodara in Reference (LCV) No.1 of 2010. By the said award, the respondent- workman was ordered to be reinstated in service without any back wages.
2. The petition came to be admitted by order dated 17.01.2017 by issuing Rule and ad interim relief was granted stating the impugned award.
3. Today, when the matter is called out, learned Advocates for the parties submitted that the parties have arrived at an amicable settlement to the dispute and settlement terms are also Page 1 of 2 Downloaded on : Fri Oct 21 20:20:14 IST 2022 C/SCA/20769/2016 ORDER DATED: 19/10/2022 entered into between the parties, whereby towards full and final settlement the respondent-workman is to receive from the petitioner-employer an amount of Rs.5.25 lakhs (Rupees Five Lakhs Twenty Five Thousand Only). The settlement terms are ordered to be taken on record.
4. In view of the aforesaid, the petition stands disposed of in terms of the settlement terms. The parties are directed to comply terms of settlement. Liberty is reserved in favour of either party to approach this Court in case of difficulty. Rule is discharged. Ad interim relief granted earlier stands vacated. No order as to costs.
(A.Y. KOGJE, J) SHITOLE Page 2 of 2 Downloaded on : Fri Oct 21 20:20:14 IST 2022