Orissa High Court
M/S. Indian Oil Corporation Ltd vs General Secretary Indian Oil Thika .... ... on 9 October, 2023
Author: Arindam Sinha
Bench: Arindam Sinha
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.31047 of 2023
(Through Hybrid mode)
M/s. Indian Oil Corporation Ltd. .... Petitioner
Mumbai
Mr. S. Mishra, Advocate
-versus-
General Secretary Indian Oil Thika .... Opposite Parties
Shramika Union, Balasore and
another
CORAM:
JUSTICE ARINDAM SINHA
JUSTICE SIBO SANKAR MISHRA
ORDER
09.10.2023 W.P.(C) No.31047 of 2023 and I.A. no.14998 of 2023 Order No.
01. 1. Mr. Mishra, learned advocate appears on behalf of petitioner (management). He submits, impugned is order dated 31st May, 2023 made by the labour Court on having been moved by the workman under section 33-C(2) in Industrial Disputes Act, 1947. By impugned order the labour Court instead of only computing the amount payable under the awards, also directed payment of enhanced wages. His client, therefore, has challenged the order.
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2. Issue notice along with this order on opposite parties for admission and stay. Accept one set of process fee. Petitioner will put in requisites for service by registered/speed post with A.D.
3. List on 9th November, 2023. Impugned order will remain stayed till next date of hearing.
( Arindam Sinha ) Judge ( S. S. Mishra ) Judge Prasant Signature Not Verified Digitally Signed Signed by: PRASANT KUMAR SAHOO Reason: eMudhra.App.Views.PartialControls.SigningModeTab.Signi ngTabViewModel Location: OHC Date: 09-Oct-2023 19:54:42 Page 2 of 2