M/S Sriram Pistons & Rings Ltd. vs State Of U.P. And 2 Others
2016 Latest Caselaw 6691 ALL

Citation : 2016 Latest Caselaw 6691 ALL
Judgement Date : 26 October, 2016

Allahabad High Court

M/S Sriram Pistons & Rings Ltd. vs State Of U.P. And 2 Others on 26 October, 2016

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 51688 of 2016
 

 
Petitioner :- M/S Sriram Pistons & Rings Ltd.
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Diptiman Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ashwani Kumar Mishra,J.

Learned Standing Counsel prays for and is granted three weeks' time to file counter affidavit.

Connect and list with Writ Petition No.49535 of 2016.

In the mean time, it is provided that pursuant to the impugned notification dated 14 September 2016, the petitioner shall pay the minimum wages w.e.f. the date of the notification, however, during the pendency of the writ petition minimum wages made applicable from the retrospective date shall not be recovered from the petitioner.

Order Date :- 26.10.2016

Vinod.

Download the LatestLaws.com Mobile App