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Delhi HC: Settlements Entered Into in Industrial Disputes are Legal and Valid - (07 Feb 2022)

CIVIL

Delhi High Court has observed that settlements entered into in industrial disputes are legal and valid even though provisions similar to Order XXIII Rule 3 of Code of Civil Procedure, 1908 do not exist in Industrial Disputes Act, 1947. The Court has added that settlements can be entered into between Management and Workman even outside the court or conciliation proceedings as is clear from sec. 18(1) Industrial Disputes Act.

Tags : DELHI HIGH COURT   SETTLEMENT IN INDUSTRIAL DISPUTE  

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