J.C.Sanwal vs Secooters India Ltd.Through Its ...
2017 Latest Caselaw 656 ALL

Citation : 2017 Latest Caselaw 656 ALL
Judgement Date : 15 May, 2017

Allahabad High Court

J.C.Sanwal vs Secooters India Ltd.Through Its ... on 15 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 2621 of 2002
 

 
Petitioner :- J.C.Sanwal
 
Respondent :- Secooters India Ltd.Through Its M.D.And Anors.
 
Counsel for Petitioner :- Sandeep Dixit,Amit Bose,Rajesh Shukla,Saurabh Lavania,Shri Abhinav N.Trivedi,Sri Abdul Moin
 
Counsel for Respondent :- S.C.Misra,R.C.Tiwari
 

 
Hon'ble Vivek Chaudhary,J.

Counsel for respondent Sri Rakesh Chandra Tiwari has today in Court handed over a draft for Rs. 4,94,723/- in the name of petitioner for gratuity.

Learned counsel for respondent states that rest of the statement of petitioner is also being prepared and also remaining amount would be paid within a period of 15 days.

In the aforesaid facts, list in first week of July 2017.

Order Date :- 15.5.2017

psd

(Vivek Chaudhary,J.)

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