LAWS(ORI)-2013-9-34

HOTEL HANS COCO PALMS Vs. MILAN DAS

Decided On September 20, 2013
Hotel Hans Coco Palms Appellant
V/S
Milan Das Respondents

JUDGEMENT

(1.) The present appeal has been filed by the appellant (M/s. Hotel Hans Coco Palms) challenging the judgment dated 25.9.2012 passed by the learned Single Judge in W.P.(C) No.17293 of 2010.

(2.) Mr. Pattnaik, learned counsel for the appellant submits that the parties had been directed to seek for Alternative Dispute Resolution pursuant to the order of the learned S.D.J.M., Puri dated 22.6.2013.

(3.) It appears from the submissions made in course of hearing today that such settlement of dispute failed since the offer of the appellant was not accepted by the workman (respondent).