Laxmansinh Prithvisinh & 2 vs Manager Arvind Mills Ltd & on 24 August, 2016

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Gujarat High Court

Laxmansinh Prithvisinh & 2 vs Manager Arvind Mills Ltd & on 24 August, 2016

Bench: C.L. Soni

                  C/SCA/18112/2015                                             ORDER



                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    SPECIAL CIVIL APPLICATION NO. 18112 of 2015
                                       With
                     SPECIAL CIVIL APPLICATION NO. 18113 of 2015
         ==========================================================
                      LAXMANSINH PRITHVISINH & 2....Petitioner(s)
                                     Versus
                    MANAGER ARVIND MILLS LTD & 1....Respondent(s)
         ==========================================================
         Appearance:
         MR AJAY L PANDAV, ADVOCATE for the Petitioner(s) No. 1 - 3
         MR DG CHAUHAN, ADVOCATE for the Respondent(s) No. 1
         NOTICE SERVED for the Respondent(s) No. 2
         MR. DG CHAUHAN ADVOCATE with MR. RONAK D CHAUHAN, ADVOCATE
         for the Respondent(s) No. 1
         ==========================================================

          CORAM: HONOURABLE MR.JUSTICE C.L. SONI

                                     Date : 24/08/2016


                                      ORAL ORDER

1. Following are the prayers made in para 13 of the first petition and in para 14 of the second petition:

"13. The petitioners, therefore, most respectfully prays that Your Lordships may graciously be pleased to:-

(A) to admit & allow this petition;

(B) to issue a writ of mandamus or any other appropriate writ, order/s or direction/s to the respondent/s authorities to honour and implement the Judgment and Order dated 19.06.1997 (Annexure - A -

herein) passed by the Ld. Labour Court, Ahmedabad in B.I.R. Application No. 815 of 1991 as well as Common Judgment and Order dated 07.07.1998 (Annexure-B- herein) passed by the Industrial Court, Ahmedabad in Appeal (IC) No.27/1997 in the interest of justice; (C) to grant costs of this application; (D) to grant any other and further relief/s which may be deemed fit and proper in the interest of justice.

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14. The petitioner, therefore, most respectfully prays that Your Lordships may graciously be pleased to:-

(A) to admit & allow this petition; (B) to issue a writ of mandamus or any other appropriate writ, order/s or direction/s to the respondent/s authorities to honour and implement the Judgment and Order dated 19.06.1997 (Annexure - A -

herein) passed by the Ld. Labour Court, Ahmedabad in B.I.R. Application No. 814 of 1991 as well as Common Judgment and Order dated 07.07.1998 (Annexure-B- herein) passed by the Industrial Court, Ahmedabad in Appeal (IC) No.26/1997 in the interest of justice; (C) to grant costs of this application; (D) to grant any other and further relief/s which may be deemed fit and proper in the interest of justice."

2. Learned Advocate Mr. Chauhan appearing for respondent No.1 in both the petitions places on record communication dated 25.04.2016 addressed to him by one Mr. Paresh P. Trivedi, Head - Employee Relation of the Company and states that as stated in the said communication, the Company will pay the amount awarded by the Tribunal within a period of 4 weeks. Mr. Chauhan states that as per the instructions contained in the said communication, the Company will pay the awarded amount within the period of 4 weeks from today.

3. In view of such statement based on the instruction given to the learned Advocate Mr. Chauhan vide above said communication, no further order on merits of the case is required to be made in the petitions. The petitions are, thus, disposed of based on the above statement leaving it open to the petitioner to approach the Court in case of difficulty. Notice discharged.

Sd/-

(C.L.SONI, J.) anvyas Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Aug 27 07:29:28 IST 2016

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