WHEELS INDIA LTD Vs. SHANKAR LAL

JUDGEMENT

(1.) Leave granted.

(2.) Heard both sides.

(3.) Even though show cause notice was sent to the workmen in both the matters, they have not entered appearance either in person or through their counsel. Now as the settlement has already been reached between the parties and that the workmen have received all the amounts by Cheques, we are of the opinion that there is no need to keep the matter pending on the file any further.