U.P.S.R.T.C. vs Chandrapal And 62 Others
2014 Latest Caselaw 870 ALL

Citation : 2014 Latest Caselaw 870 ALL
Judgement Date : 15 April, 2014

Allahabad High Court

U.P.S.R.T.C. vs Chandrapal And 62 Others on 15 April, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - C No. - 21374 of 2014
 

 
Petitioner :- U.P.S.R.T.C.
 
Respondent :- Chandrapal And 62 Others
 
Counsel for Petitioner :- Samir Sharma
 
Counsel for Respondent :- C.S.C.,Gopal Narain,Shyam Narain,Sudhanshu Narain
 

 
Hon'ble Abhinava Upadhya,J.

In this writ petition a question has been raised with regard to the applicability of the Payment of Bonus Act.

Sri Gopal Narain, learned counsel has accepted notice on behalf of respondent no.1.

Issue notice to the respondents returnable at an early date.

The petitioner shall take steps for service of notice upon the respondents.

List after service of notice.

As an interim measure, it is provided that if the amount deposited under the orders of the court below has not been released, it shall not be released until further orders of this Court.

Order Date :- 15.4.2014

SKM

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