Gujarat High Court
Echjay vs Pravinbhai on 20 July, 2010
Author: Ks Jhaveri
Bench: Ks Jhaveri
Gujarat High Court Case Information System
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SCA/8054/2009 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 8054 of 2009
=========================================================
ECHJAY
CONSTRUCTION CO - Petitioner(s)
Versus
PRAVINBHAI
MADHAVBHAI WAGHELA & 1 - Respondent(s)
=========================================================
Appearance
:
M/S
TRIVEDI & GUPTA for
Petitioner(s) : 1,
MS GR VIJAYALAKSHMI for Respondent(s) : 1,
RULE
SERVED for Respondent(s) : 2,
DS AFF.NOT FILED (R) for
Respondent(s) :
2
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE KS JHAVERI
Date
: 20/07/2010
ORAL
ORDER
Today the respondent No.1-Pravinbhai Madhavbhai Waghela is present in the Court and he is identified by learned advocate Ms.G.R. Vijayalakshmi appearing on his behalf.
In view of the written instructions received from the petitioner-Company, the learned advocate appearing on behalf of the petitioner has presented a cheque for Rs.50,000/- to the respondent No.1 and respondent No.1 has accepted the said cheque for Rs.50,000/- (Rupees Fifty Thousand only) as full and final amount towards settlement of the impugned judgment and award before this Court itself.
In view of aforesaid, the present petition is hereby partly allowed. The judgment and award passed by the Labour Court is substituted in terms of aforesaid payment of Rs.50,000/- received by the respondent No.1. Thus, the award is fully satisfied to the satisfaction of the respondent-workman. Rule is made absolute to the aforesaid extent.
The communication dated 19th July 2010 addressed by the petitioner is taken on record.
(K.S. Jhaveri, J) Aakar Top