NATIONAL AUTO ACCESSORIES LIMITED Vs. SANTOSH KANTA ASSOLDEKAR

JUDGEMENT

(1.) Heard Ms. Razaq, learned counsel for the applicant and Mr. Gaonkar, learned counsel for the respondents.

(2.) This is an application for review of the order passed by this Court on 1/3/2024 in Company Application No. 3 of 2023.

(3.) Ms. Razaq would submit that in view of the memorandum of settlement between 126 workers represented by Union, settlement was arrived at as full and final settlement of all the dues, wherein it is mentioned that such settlement is towards full and final settlement of legal or other claims between the parties. She would therefore submit that such an aspect remained to be properly considered by this Court while deciding the Company Application no. 3 of 2023 and there is a mistake apparent on the face of the record.