M/S.Hatsun Agro Product Ltd vs The Deputy Commissioner Of Labour-Ii on 20 September, 2019

[Cites 2, Cited by 1]

Madras High Court

M/S.Hatsun Agro Product Ltd vs The Deputy Commissioner Of Labour-Ii on 20 September, 2019

Bench: S.M.Subramaniam

                                                                         WP.No.2627 of 2005


                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED: 20.09.2019

                                                      CORAM:

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                             W.P.No.2627 of 2005

                      M/s.Hatsun Agro Product Ltd.,
                      No.5A, Vijayaraghava Road,
                      T.Nagar,
                      Chennai-600 017.                                     ...Petitioner

                                                          vs.

                      1. The Deputy Commissioner of Labour-II
                         (Authority under the Minimum Wages Act, 1948)
                         D.M.S.Complex, Chennai-600 005.

                      2.P.Ramakrishnan
                      3.T.Babu
                      4.C.Jayakumar
                      5.B.Arumugam
                      6.M.Muthu
                      7.P.Nadharasu
                      8.B.SathishKumar
                      9.C.Dinakaran
                      10.G.Mohanakrishnan
                      11.R.Balaji
                      12.P.Jayaprakash
                      13.M.Murugan
                      14.T.Ganesh
                      15.J.Kauhistus
                      16.S.Saravanan
                      17.C.M.Prabhakaran
                      18.P.Johnson
                      19.G.Ponnammbalam

                      1/4



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                                                                              WP.No.2627 of 2005


                      20.K.Venkatesan
                      21.M.Manikandan                                       ... Respondents



                      PRAYER: Writ Petition filed under Article 226 of the Constitution of
                      India praying to issue a Writ of Certiorari, to call for the records in
                      I.A.No.64 of 2004 in M.W.149/2004 of the first respondent dated
                      29.12.2004 and quash the same.


                                For Petitioner     :    Mr.Jayaraman
                                                        for M/s.Jayaraman Associates

                               For Respondents         : Mr.J.Ramesh
                                                         Additional Government Pleader
                                                         for R1.
                                                         Non-appearance
                                                         for RR2 to 21.


                                                  ORDER

The learned counsel appearing for the writ petitioner made a submission that during the pendency of the writ petition, the issues between the parties had already been settled. In view of the said submission, no further adjudication needs to be entertained in respect of the grounds raised in the present writ petition.

2. The writ petitioner is permitted to withdraw the amount already deposited before the Deputy Commissioner of Labour-II by 2/4 http://www.judis.nic.in WP.No.2627 of 2005 filing an appropriate application. In the event of any such application, the Deputy Commissioner is directed to release the amount preferably within a period of two weeks from the date of receipt of a copy of this application.

3. Accordingly, the writ petition stands disposed of. No costs. Consequently, connected miscellaneous petition is closed.

20.09.2019 ssb Index : Yes/No Internet:Yes/No Speaking Order/Non-speaking Order To The Deputy Commissioner of Labour-II (Authority under the Minimum Wages Act, 1948) D.M.S.Complex, Chennai-600 005.

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http://www.judis.nic.in WP.No.2627 of 2005 S.M.SUBRAMANIAM ,J.

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