M/S Bhargav Arms Company vs Ut Of J&K And Another
2021 Latest Caselaw 951 j&K

                                                                                 S.No.16
                           HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                                           AT JAMMU

                                                                  WP(C) No. 1703/2021
                                                                  CM No. 6613/2021

                  M/s Bhargav Arms Company                            .... Petitioner/Appellant(s)

                                                      Through:- Mr. Sachin Gupta, Advocate

                                                V/s

                  UT of J&K and another                                       .....Respondent(s)

                                                      Through:-

                  CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                                       ORDER

Learned counsel for the petitioner submits that this petition has

been filed against order dated 28.11.2020 passed by Assistant Labour

Commissioner, Jammu under Payment of Wages Act, 1936 which is not

maintainable in view of the judgment passed by Hon'ble Division Bench

of this Court in 'Tramboo Joinery Private Limited v/s Authority under

Payment and Wages (Assistant Labour Commissioner), Srinagar, 1998

SLJ 78.

Notice to the respondents, returnable within four weeks.

Requisites for the same within one week.

List on 08.10.2021.

Meanwhile, operation of impugned order dated 28.11.2020 passed

by Assistant Labour Commissioner, Jammu shall remain stayed subject to

deposit of the entire claim amount in the Registry of this Court within a

period of two weeks. Alteration/modification on laying motion.

                                                                              (Sindhu Sharma)
                                                                                        Judge
                  JAMMU
                  23.08.2021
SUNIL KUMAR         SUNIL-II
2021.08.23 16:49
I attest to the accuracy and
integrity of this document