JAYA SHREE INSULATORS Vs. MANOJKUMAR DESHMUKH

JUDGEMENT

(1.) Present petition arises out of the order passed by the Labour Court dated 26.07.2002 passed in Micellaneous Application No.92/2001 as well as the award dated 06.01.1999 passed by the Labour Court, Godhara in Reference (L.C.G.) No.226/1991.

(2.) Today, when the petition is taken up for final hearing, Shri Varun Patel, learned advocate appearing on behalf of the petitioner and Shri Sunil Joshi, learned advocate appearing on behalf of the respondent have tendered consent terms signed by the respective parties as well as by their respective advocates, by which against the claim of the respondent against the petitioner, petitioner has agreed to pay a sum of Rs.1,70,000/- towards full and final settlement and claim of the respondent against the petitioner and the aforesaid amount is paid by two cheques dated 03.09.2010 of Rs.1,20,000/- and Rs.50,000/- respectively. Therefore, it is requested to dispose of the present petition in terms of the consent terms.

(3.) The aforesaid consent terms is directed to be taken on record. The order passed by the Labour Court impugned in the present petition is accordingly modified in terms of the consent terms and on payment of Rs.1,70,000/- to the respondent, there shall not be any claim of the respondent against the petitioner, under the impugned award in question and whatever is required to be paid under the aforesaid award, is satisfied on payment of aforesaid amount.