Nagar Prathmik Sikshan Samiti vs Umarbhai Jusabbhai Runja
2021 Latest Caselaw 16193 Guj

     C/SCA/14317/2021                               ORDER DATED: 13/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 14317 of 2021

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                        NAGAR PRATHMIK SIKSHAN SAMITI
                                   Versus
                          UMARBHAI JUSABBHAI RUNJA
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Appearance:
MR PREMAL S RACHH(3297) for the Petitioner(s) No. 1
MR YOGEN N PANDYA(5766) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA

                               Date : 13/10/2021
                                ORAL ORDER

Learned advocate Mr.Yogen Pandya appearing for the respondent has placed reliance on the judgment in the case of Nadiad Nagarpalika vs. Hasmukhlal Motilal Soni and Ors., 2010 (2) G.L.H. 250 and has submitted that subsequent deposit of the amount before the Appellate Authority under the provisions of Section 7(7) of the Payment of Gratuity Act, 1972 cannot come to the rescue to the petitioner as it is mandatory as per the said section to pre-deposit the amount.

Learned advocate Mr.Premal Rachh prays for some time in order to go through the judgment.

At his request, the matter is kept on 29.10.2021.

(A. S. SUPEHIA, J) ABHISHEK