Allahabad High Court
M/S. Kanpur Dugdh Utpadak Sahkari Sangh ... vs Controlling Authority, Payment Of ... on 27 July, 2010
Author: Ran Vijai Singh
Bench: Ran Vijai Singh
Court No. - 6 Case :- WRIT - C No. - 43219 of 2010 Petitioner :- M/S. Kanpur Dugdh Utpadak Sahkari Sangh Ltd. Kanpur Respondent :- Controlling Authority, Payment Of Gratuity Act, 1972 & Anr. Petitioner Counsel :- G.D. Misra Respondent Counsel :- C.S.C. Hon'ble Ran Vijai Singh,J.
Issue notice.
Steps be taken within a week.
List this case on the date fixed by the office in the notice. As an interim measure without prejudice to the right and contention of the parties, subject to deposit of Rs. 45,000/- before the Controlling Authority Payment of Gratuity Act,1972/Assistant Labour Officer Kanpur region Kanpur within one month pursuant to the order dated 23.6.2010 in P.G. Case No. 60 of 2006, the operation of the impugned order dated 23.6.2006 shall remain stayed. However the amount so deposited by the petitioner shall be permitted to be withdrawn by the respondent no. 2. Order Date :- 27.7.2010 Pratima