MANGALBHAI KABHAIBHAI THAKOR Vs. WESTERN ENGINEERING WORKS

JUDGEMENT

(1.) By way of this petition under Article 227 of the Constitution of India the petitioner has prayed for an appropriate writ, order or direction quashing and setting aside the impugned order passed by the Labour Court, Anand dated 12/02/1998 in Complaint No. 1/1994.

(2.) Today, when the petition is taken up for final hearing, Shri Nirav Joshi, learned advocate appearing for Nanavati Associates appearing on behalf of the respondent and Shri Mukesh Rathod, learned advocate appearing on behalf of the petitioner have jointly submitted that the respective parties have amicably settled the dispute and they have entered into Memorandum of Understanding cum Settlement under which the petitioner has agreed to accept a sum of Rs. 1,45,000/- from the respondent towards full and final claim to the petitioner against the respondent. They have produced on record the purshis alongwith the Memorandum of Understanding cum Settlement entered into between the petitioner and the respondent dated 03/09/2010 signed by the respective parties. It is submitted by the learned advocates appearing on behalf of the respective parties that the respective parties are personally present in the Court. It is requested to take the purshis as well as the Memorandum of Understanding cum Settlement singed on record an to dispose f the present Special Civil Application accordingly.

(3.) Shri Mukesh Rathod, learned advocate appearing on behalf of the petitioner has submitted that a cheque of Rs. 1,45,000/- in favour of the petitioner is received by him, which is handed over to the petitioner, who is personally present in the Court.