IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2232 of 2022
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Ram Dev Ray Son of Late Bisolal Ray Resident of Ward No.- 12, Village- Musepur, Post- Narga, P.S.- Kalyanpur, District- Samastipur, Bihar.
... ... Petitioner/s Versus
1. The State of Bihar represented through the Labour Commissioner, Bihar, Patna.
2. The Deputy Labour Commissioner, Darbhanga Division, Darbhanga.
3. The District Magistrate, Samastipur.
4. The Divisional Commissioner, Darbhanga Division, Darbhanga.
5. M/s Winsome International Limited, 16-A, Barabourne Road, Kolkata (Mill at M/s Rameshwar Jute Mills, Muktapur, District- Samastipur) represented through its Director, namely, Shri Prakash Charoria.
... ... Respondent/s ====================================================== Appearance :
For the Petitioner/s : Mr.Chandra Bhushan Prasad, Advocate For the Respondent/s : Mr. Rohitabh Das, AC to AAG13 For the Respondent No. 5 : Mr. Prashant Bhusan, Advocate Mr. Ravi Bhusan Prasad Sinha, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 01-02-2023 Today learned counsel for the respondent-M/s Winsome International Limited submitted that 5 th respondent has deposited 50% of the determined amount of gratuity before the appellate authority for the purpose of entertaining appeal before the appellate authority. Further, it is submitted that remaining 50% has been deposited with the jurisdiction controlling authority. In this backdrop, present petition do not survive for consideration, since Patna High Court CWJC No.2232 of 2022 dt.01-02-2023 2/2 5th respondent has already invoked remedy of appeal before the ap-
pellate authority.
Accordingly, present petition stands disposed of.
(P. B. Bajanthri, J) shoaib/-
AFR/NAFR CAV DATE Uploading Date 07.02.2023. Transmission Date