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Municipal Corporation Bathinda vs Appellate Authority Under The Payment ... on 1 September, 2015

Bench: J. Chelameswar, Abhay Manohar Sapre

     ITEM NO.36                            COURT NO.6              SECTION XV

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

     Petition(s) for Special Leave to Appeal (C)......CC              No(s).
     9489/2015

     (Arising out of impugned final judgment and order dated 25/08/2014
     in LPA No. 1352/2014 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     MUNICIPAL CORPORATION BATHINDA                                 Petitioner(s)

                                                  VERSUS

     APPELLATE AUTHORITY UNDER THE PAYMENT OF
     GRATUITY ACT & ORS.                                            Respondent(s)


     I.A. 1/2015(with c/delay in filing SLP and office report)


     Date : 01/09/2015 This application was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE J. CHELAMESWAR
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)             Mr. Shish Pal Laler,Adv.
                                   Mr. H.P.S. Gurnail,Adv.
                                   Mr. Balbir Singh Gupta,Adv.

     For Respondent(s)


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

Delay condoned.

The special leave petition is dismissed. However, the question of law is left open.

[O.P. SHARMA] Digitally signed by Om Parkash Sharma Date: 2015.09.01 [INDU BALA KAPUR] 16:59:41 IST Reason: COURT MASTER COURT MASTER