Madhya Pradesh High Court
Calama Technology Pvt. Ltd. vs Shail Khan on 1 May, 2019
1 WP-8231-2019
The High Court Of Madhya Pradesh
WP-8231-2019
(CALAMA TECHNOLOGY PVT. LTD. Vs SHAIL KHAN) 2 Indore, Dated : 01-05-2019 Petitioner by Ms. Kirti Patwardhan, Advocate. Against the order dated 12.3.2019, the petitioner has preferred an appeal before the appellate authority under the provisions of Payment of Gratuity Act on 4.4.2019 and has approached this Court seeking direction to the appellate authority to decide the appeal and condone the delay.
The petition is absolutely misconceived and premature. It is surprising that the petitioner which is company registered under the Companies Act, has rushed to this Court apprehending that the appellate authority will not consider the appeal as well as application for condonation of delay.
Accordingly, this petition is dismissed in limine.
(VIVEK RUSIA) JUDGE Alok Digitally signed by Alok Gargav Date: 2019.05.03 13:12:28 +05'30'