Narendra S/O. Krushna Sonwane vs Manas Agro Industries And ...
2023 Latest Caselaw 10652 Bom

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

                             Writ Petition No.6886/2023
                  Narendra V Manas Agro Industries and Infrastructure Ltd
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Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders or directions and Registrar's orders. ************************************************************************************* Ms. Laxmi Malewar, Adv for petitioner.

CORAM : AVINASH G GHAROTE J.

DATE : 13-10-2023

The petition challenges the judgment dated 14-07-23 by which the revision filed by the respondent has been allowed and the petitioner has been directed to deposit the amount of Rs.58,356/- before the learned Labour Court, Bhandara within 3 months from the date of the order. The complaint challenges the termination of the petitioner, consequent to which the petitioner is claimed to have received the aforesaid amount as full and final settlement which has been directed to be deposited. It is contended that the aforesaid amount includes 4 months unpaid salary and therefore even otherwise deposit of this unpaid salary, was not justified. In order to show his bonafides the learned Counsel for the petitioner, upon instructions, makes a statement that the petitioner is willing to deposit the difference of the aforesaid amounts by 23-10-2023.

2. List the matter on 23-10-2023.

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JUDGE

Deshmukh

Signed by: Mr. S.Deshmukh Designation: PS To Honourable Judge Date: 13/10/2023 18:36:52