RAKBRO INDUSTRIAL CORPORATION Vs. RAJENDER PRASHAD

JUDGEMENT

(1.) COUNSEL for both the parties jointly submit that this matter has been compromised between the parties and in terms of their compromise, they have agreed that whatever amount was deposited by the petitioner with the Registrar general pursuant to the Court order dated 28. 08. 2006 be released in favour of the workman (respondent No. 1 herein) in full and final settlement of all his claims arising out of the impugned award.

(2.) IT is submitted that the petitioner had deposited an amount of Rs. 95,908/-including litigation expenses of Rs. 7,500/- with the Court pursuant to the court order dated 28. 08. 2006. Respondent No. 1 is stated to have already withdrawn an amount of Rs. 7,500/- allowed as litigation expenses and the only deposit that is lying with the Registry is stated to be Rs. 88,408/ -.

(3.) MS. Rashmi B. Singh, learned counsel appearing on behalf of the petitioner, on instructions from her client, says that this amount of Rs. 88,408/-deposited by the petitioner pursuant to the Court order dated 28. 08. 2006 may be released in favour of respondent No. 1 towards final settlement of all his claims arising out of the impugned award.