Ratan S/O Kunjilal Sandekar ... vs Dy. Chief Labour Commissioner, ...
2023 Latest Caselaw 2512 Bom

                                                                                               (1)                                                  903wp293.23

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH : NAGPUR

                                                WRIT PETITION NO. 293 OF 2023
      Ratan Kunjilal Sandekar__ Vs. ___Deputy Chief Labour Commissioner and ors
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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           Mr. Sachin W. Sambre, Advocate for petitioner
           Ms. T.H.Khan, AGP for respondent no.1


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

                                                                           DATE  :                     15/03/2023


                                                                        Relying                      upon                   Sunderlal                         Laxman

Mahyavanshi vrs N.T.C (MN) Ltd and anr, 2008 SCC Online Bom 182 (para 4), it is contended that though an application for condonation of delay occurred in filing the appeal under Section 7(7) of the Payment of Gratuity Act, 1972, the authority was bound to accept the plea of delay. This proposition, does not appear to be in consonance with the first proviso to Section 7(7) of the said Act. However, since the above referred judgment takes a particular view, in this regard, issue notice for final disposal, returnable in two weeks.

Learned AGP waives notice for respondent no.1.

JUDGE Rvjalit Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:15.03.2023 19:18