M/S Bhadohi Industrial ... vs Smt. Seema And Others
2014 Latest Caselaw 9531 ALL

Citation : 2014 Latest Caselaw 9531 ALL
Judgement Date : 3 December, 2014

Allahabad High Court

M/S Bhadohi Industrial ... vs Smt. Seema And Others on 3 December, 2014

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - C No. - 19774 of 2012
 
Petitioner :- M/S Bhadohi Industrial Development Authority
 
Respondent :- Smt. Seema And Others
 
Counsel for Petitioner :- Ranjit Saxena
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for the petitioner.

Office report regarding service on respondent no.1 is sufficient.

Learned counsel for the petitioner submits that in the present matter this Court vide order dated 24.04.2012 had issued the notice to the respondents. Meanwhile, the respondents had proceeded in the matter for realization of amount in pursuance of adjudication case no. 01 of 2014(Smt. Seema Vs. Management M/s Bhadohi Industrial Development Authority).

Learned counsel for the petitioner has placed his reliance on judgment passed in Civil Misc. Writ Petition No. 31505 of 2004 (Manik Chandra Srivastava Vs. Regional Deputy Labour Commissioner, Gorakhpur and others), reported in 2009 (121) FLR 227.

The matter requires consideration.

Issue notice to respondents. Steps may be taken within a week, returnable at an early date. The respondents are allowed three weeks' time to file counter affidavit. The petitioner will have one week thereafter to file rejoinder affidavit.

List this matter after four weeks.

Till the next date of listing, the operation of the impugned orders dated 27.06.2014 shall be kept in abeyance, subject to deposition of half of the amount of Rs.76840/- by the petitioner, within two weeks time from today.

Order Date :- 3.12.2014

VKG