Madhya Pradesh High Court
Executive Engineer The State Of Madhya ... vs Nathhu Singh on 14 March, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-1304-2013
(EXECUTIVE ENGINEER THE STATE OF MADHYA PRADESH Vs NATHHU SINGH)
5
Indore, Dated : 14-03-2018
Parties through their counsel.
Heard on I.A.No.1142/2018.
Respondent has filed this application seeking permission to
withdraw the amount deposited by the State Government before the sh Labour Court. By order dated 12.12.2015, the Division Bench of this e Court has directed the petitioner to deposit 50% of the amount of ad difference of arrears as awarded by the impugned order.
Pr In compliance of the said order, the petitioner has deposited the amount. There is already an award dated 23.08.2001 in favour of the a hy respondent and thereafter he filed an application under Section 108 of the MPRI Act for recovery of Rs.4,94,441/-. Vide order dated ad 18.05.2012, the said application was allowed. The proceedings M initiated under Section 108 of the MPRI Act is like executing proceedings and the award dated 23.08.2001 has been challenged by of State and appeal has been dismissed, therefore, respondent can be rt permitted to withdraw the amount. ou On due consideration, application is allowed. Respondent is permitted to withdraw the said amount after furnishing one simple C surety.
h I.A.No.1142/2018 is allowed. ig H (VIVEK RUSIA) JUDGE Digitally signed by Jasleen Singh Saluja jasleen Date: 2018.03.15 11:25:02 +05'30'