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Director General Nift vs Archana Shastri on 13 April, 2018

Bench: Ranjan Gogoi, R. Banumathi

                                                                                     1


     ITEM NO.56                           COURT NO.3                SECTION XIV

                                S U P R E M E C O U R T O F     I N D I A
                                        RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) NO(S)……………………/2018
                                       DIARY NO(S). 10983/2018
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 20-09-2017
     IN WP(C) NO. 1558/2017 PASSED BY THE HIGH COURT OF DELHI AT NEW
     DELHI)

     DIRECTOR GENERAL NIFT & ANR.                                    PETITIONER(S)

                                                  VERSUS

     ARCHANA SHASTRI & ANR.                             RESPONDENT(S)
     (FOR ADMISSION AND I.R. AND IA NO.47549/2018-CONDONATION OF DELAY
     IN FILING)
          WITH
     DIARY NO(S). 10981/2018 (XIV)
     (FOR CONDONATION OF DELAY IN FILING ON IA 48737/2018 FOR EXEMPTION
     FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 48740/2018)

     Date : 13-04-2018 These matters were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MRS. JUSTICE R. BANUMATHI


     For Petitioner(s)                   Mr.   Sukumar Pattjoshi, Sr. Adv.
                                         Mr.   Pratap Shanker, Adv.
                                         Mr.   Pushkar Karni Sinha, Adv.
                                         Ms.   A. Shivani, Adv.
                                         Ms.   Surabhi, Adv.
                                         Mr.   Swetank Shantanu, AOR
     For Respondent(s)

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Heard the learned counsel for the petitioners and perused the relevant material. Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2018.04.16

Delay condoned.

Reason:  2 Exemption from filing certified copy of the impugned order and O.T. is granted.

Issue notice, returnable in four weeks, limited to the question as to from which date the interest under the Payment of Gratuity Act, 1962 should be paid.

Dasti, in addition, is permitted.

Pendency of the present Special Leave Petitions shall not come in the way of payment of interest on the amount of gratuity with effect from 29th October, 2015.

 [VINOD LAKHINA]                        [ASHA SONI]
    AR-cum-PS                          BRANCH OFFICER