SANATBHAI AMBALAL PATEL Vs. VOLTAMP TRANSFORMER PVT LTD

JUDGEMENT

(1.) DURING the course of arguments, learned counsel for the parties have successfully persuaded the parties to enter into a negotiated amicable settlement, the terms of th at settlement are reduced into writing, and it is submitted with signatures of the representatives of the parties and their learned counsel with the request to make an order in terms of the settlement which shall substitute the impugned award.

(2.) ACCORDINGLY , the memorandum of settlement is taken on record and Rule is made absolute in terms of the settlement of which the terms are as under: