Gautam Mehta, Director M/S Mehta ... vs Bikram Singh And Ors
2018 Latest Caselaw 2169 Del

$~23
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
%                         Date of Judgment: 06.04.2018
+       W.P.(C) 7352/2016 & CM APPL. 30213-30214/2016

        GAUTAM MEHTA, DIRECTOR M/S MEHTA OFFSET PVT
        LTD                                   ..... Petitioner
                   Through: Mr.Puneet Saini, Advocate.

                          versus

        BIKRAM SINGH AND ORS              ..... Respondents
                     Through: Mr.Krishan Kumar Pandey,
                     Advocate for R-1.
                     Ms.Deboshree Mukherjee, Advocate for
                     Mr.Anuj Aggarwal, ASC for GNCTD for R-
                     2 & R-3.


        CORAM:
        HON'BLE MR. JUSTICE VINOD GOEL

VINOD GOEL, J. (ORAL)

1. The petitioner has challenged the impugned order dated 07.04.2016 passed by the Controlling Authority under sub- section (4) of Section 7 of the Payment of Gratuity Act, 1972 despite the effective alternative remedy available under sub- section (7) of Section 7 of the said Act. Similar writ petition was dismissed by this court in the case of Thai Airways International Public Company Ltd. Vs. Gurvinder Singh, 2018 LLR 390.

2. At this stage, learned counsel for the petitioner, on instructions, submits that he does not press the writ petition and would avail of the alternative remedy as available under the law for which liberty may be granted.

3. In these circumstances, the writ petition and pending applications are dismissed as withdrawn with such liberty.

(VINOD GOEL) JUDGE APRIL 06, 2018 "shailendra"