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The Water Health India Pvt. Ltd. vs Asst. Commissioner Labour (Central) ... on 19 September, 2022

Bench: A.S. Bopanna, Pamidighantam Sri Narasimha

                                                          1

     ITEM NO.16                                 COURT NO.16                  SECTION XII-A

                                    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) Diary No(s). 26876/2022

     (Arising out of impugned final judgment and order dated 01-04-2022
     in WA No. 53/2022 01-04-2022 in WA No. 54/2022 01-04-2022 in WA No.
     55/2022 01-04-2022 in WA No. 56/2022 passed by the High Court For
     The State Of Telangana At Hyderabad)

     THE WATER HEALTH INDIA PVT. LTD.                                        Petitioner(s)

                                                       VERSUS

     ASST. COMMISSIONER LABOUR (CENTRAL)
     AND CONTROLLING AUTHORITY UNDER                                         Respondent(s)
     PAYMENT OF GRATUITY ACT 1972 & ANR. ETC.ETC.

     (FOR ADMISSION and I.R. and IA No.134523/2022-CONDONATION OF DELAY
     IN FILING )

     Date : 19-09-2022 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE A.S. BOPANNA
                            HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA


     For Petitioner(s)                   Mr. Alok Krishna Agarwal, Adv.
                                         Mr. Petal C., Adv.
                                         Mr. Gaichangpou Gangmei, Adv.
                                         M/s. Mimanshi Sethi, Adv.
                                         M/S. Trust Legal, AOR

     For Respondent(s)                   Mr.   K.P. Sundar Rao, Adv.
                                         Mr.   Nischal Kumar Neeraj, AOR
                                         Mr.   Gyan C. Singh, Adv.
                                         Mr.   Vivek Kr. Shrivastava, Adv.


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

Delay condoned.

Digitally signed by DEEPAK SINGH Date: 2022.09.21 12:31:09 IST Heard the learned counsel for the petitioner and having Reason: noted the nature of consideration made by the learned Single Judge as also the Division Bench of the High Court of  2 Telangana, in approving the Order passed by the controlling authority under the Payment of Gratuity Act, 1972, we see no reason to interfere with the Order impugned therein. At this stage, though the learned counsel for the petitioner submits that the respondents had indulged in certain mis-conducts, in a matter of the present nature, at this stage, we are not inclined to entertain the petition based only on such submissions but, if it is a fact, it would be open to the petitioner to avail their other remedies in accordance with law.

Petitions are accordingly, disposed of. Pending application(s), if any, shall stand disposed of.

    (NISHA KHULBEY)                                (DIPTI KHURANA)
SENIOR PERSONAL ASSISTANT                        ASSISTANT REGISTRAR