Gujarat High Court
Ambalal Bheraji Chaudhary vs Tahilram Parimal Awtani on 9 July, 2018
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/MCA/598/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION NO. 598 of 2018
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AMBALAL BHERAJI CHAUDHARY
Versus
TAHILRAM PARIMAL AWTANI
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Appearance:
MR.PRASHANT B SHARMA(7028) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2
MR DG SHUKLA(1998) for the RESPONDENT(s) No. 1
MR HARSHEEL D SHUKLA(6158) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 09/07/2018
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) Learned Counsel for the respondent No.1 seeks time to file reply in this application. He has submitted that the applicant is entitled to draw wages under Section 17B of the Industrial Disputes Act, 1947 from the date of the petition and not from the date of award passed by the Labour Court.
Pending further orders, we permit respondent No.1 to deposit Section 17B wages from the date of the petition before the Registry of this Court within a period of two weeks from today and such deposit will be subject to further orders. Stand over to 31.07.2018.
(R.SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J) SATISH Page 1 of 1