AMBALAL SARABHAI ENTERPRISES Vs. GAMBHIRSINGH BHARATSINGH GARASIYA

JUDGEMENT

(1.) BY way of this petition under Article 227 of the Constitution of India, the petitioner has prayed for an appropriate writ, direction and order quashing and setting aside the impugned order dated 11.8.2003 passed by the Industrial Tribunal No.1, Vadodara passed in Reference (IT) No. 75 of 1990.

(2.) TODAY, when the present petition is taken up for hearing, Shri Nirav Joshi, learned advocate appearing for Nanavati Associates, learned advocate for the petitioner has placed on record the affidavit dated 6.9.2010 pointing out that the parties have settled the dispute amicably and 2(p) settlement has been entered into dated 16.7.2007 and whatever the amount due and payable under the said settlement has been paid to concerned workmen for which he has also issued receipt. The affidavit dated 6.9.2010 is directed to be taken on record. In view of the above, Shri Joshi, learned advocate for the petitioner has requested to dispose of the petition in terms of 2(p) settlement. Accordingly, present petition is disposed of in terms of 2(p) settlement dated 6.9.2010.