Ipcl Laboratories Ltd vs Awadesh Singh Yadav And Others on 5 August, 2022

[Cites 1, Cited by 1]

Bombay High Court

Ipcl Laboratories Ltd vs Awadesh Singh Yadav And Others on 5 August, 2022

Author: Gauri Godse

Bench: G.S. Patel, Gauri Godse

                                                    901-ASCAL-170-2011 IN LPA-270-2009+.DOC




                      Ashwini



                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION
                                   CIVIL APPLICATION NO. 170 OF 2011
                                                     IN
                                LETTERS PATENT APPEAL NO. 270 OF 2009
                                                     IN
                                   REVIEW PETITION NO. 86 OF 2009
                                                     IN
                                    WRIT PETITION NO. 2791 OF 2009


                      Awdesh Singh Yadav & Ors                               ...Appellants
                           Versus
                      Labour and Enforcement Officer Dadra and            ...Respondents
                      Nagar Haveli & Ors

                                                   WITH
                                LETTERS PATENT APPEAL NO. 83 OF 2010
                                                     IN
                                    WRIT PETITION NO. 2791 OF 2009

                      IPCA Laboratories Ltd                                   ...Appellant
                           Versus
                      Awadesh Singh Yadav & Ors                           ...Respondents
ASHWINI
HULGOJI                                            WITH
GAJAKOSH
Digitally signed by
                                   CIVIL APPLICATION NO. 228 OF 2011
ASHWINI
HULGOJI
GAJAKOSH                                             IN
Date: 2022.08.10

                                LETTERS PATENT APPEAL NO. 270 OF 2009
14:41:37 +0530




                                                  Page 1 of 3
                                              5th August 2022
                                 901-ASCAL-170-2011 IN LPA-270-2009+.DOC




                                 IN
             REVIEW PETITION NO. 86 OF 2009
                                 IN
              WRIT PETITION NO. 2791 OF 2009

Awdesh Singh Yadav & Ors                                 ...Appellants
     Versus
Labour and Enforcement Officer Dadra and              ...Respondents
Nagar Haveli & Ors


Ms Jane Cox ,with Rahil Fazelbhoy, for the Applicants/ Petitioners/
     Appellants in LPA/270/2009 and for Respondent in
     LPA/83/2009.
Mr RV Paranjape, with TR Yadav, for Respondent No. 1 in
     LPA/270/2009 and Appellant in LPA/83/2009.


                      CORAM        G.S. Patel &
                                   Gauri Godse, JJ.

                      DATED:       5th August 2022
PC:-

1. Respondent No. 2, IPCA Laboratories Limited, has presented a without prejudice offer to Ms Cox for the Appellants. She in turn has worked out a statement of dues including provident fund, gratuity and other aspects but on the basis that this is also without prejudice and that if accepted either at this or at some agreed negotiated figure, the Appellants will not be seeking reinstatement. They will also then not have any other financial claim against IPCA Laboratories Limited.

Page 2 of 3

5th August 2022 901-ASCAL-170-2011 IN LPA-270-2009+.DOC

2. Mr Paranjape for IPCA Laboratories seeks time to take instructions.

3. List the matter on Thursday, 11th August 2022 at 2.30 pm. (Gauri Godse, J) (G. S. Patel, J) Page 3 of 3 5th August 2022

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