Madhya Pradesh High Court
Bureau Chief Sahara India T.V. Netwark vs Deputy Labour Commissioner on 18 January, 2016
WP-10147-2013 ( BUREAU CHIEF SAHARA INDIA T.V. NETWARK Vs DEPUTY LABOUR COMMISSIONER) 18-01-2016 Mr.Uttam Maheshwari, learned counsel for the petitioner. Mr.Aditya Ahiwasi, learned counsel for respondent no.3.
The petition is admitted for hearing.
Document fied vide I.A.No.9858/2015 are taken on record. Accordingly, I.A. is allowed.
Heard on I.A.No.12494/2015 an application for modification of the order dated 19.6.2013.
Learned counsel for respondent no.3 submits that the Deputy Labour Commissioner does not have any Bank account and, therefore, the petitioner be directed to make payment of 50% of the amount to respondent no.3 as directed by a Bench of this Court vide order dated 19.6.2013.
On the other hand, learned counsel for the petitioner submits that petitioner shall pay 50% of the amount to respondent no.3 within two weeks subject to the condition that respondent no.3 shall further adequate security for its re-payment to the satisfaction of the petitioner.
In view of the aforesaid submission, the ad-interim order dated 19.6.2013 is modified. It is directed that the petitioner shall pay 50% of the amount in question to respondent no.3 and the respondent no.3 shall furnish a security to the satisfaction of the petitioner for restitution of the amount in question in the event of success of the writ petition.
Accordingly, ad-interim is modified. In the result I.A.No12494/2015 is allowed. No orders are required to pass on I.A.No.15599/2013. Accordingly, the same is disposed of.
Certified copy as per rules.
(ALOK ARADHE) JUDGE