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Manager Johar Enterprises H.P. ... vs Suresh Vishwakarma
2022 Latest Caselaw 9389 MP

Citation : 2022 Latest Caselaw 9389 MP
Judgement Date : 12 July, 2022

Madhya Pradesh High Court
Manager Johar Enterprises H.P. ... vs Suresh Vishwakarma on 12 July, 2022
Author: Dwarka Dhish Bansal
                                              1
                         IN THE HIGH COURT OF MADHYA PRADESH
                                      AT JABALPUR
                                              BEFORE
                            HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                       ON THE 12th OF JULY, 2022

                                           MP-05926-2019

                      Between:-
                      (((((((((((MANAGER JOHAR ENTERPRISES H.P.
                      GAS GORAKHPUR GURUDWARA NAPIER TOWN
                      JABALPUR, NAPIER TOWN, JABALPUR, THR.
                      DEEPANSHU DUBEY, S/O BHUPENDRA DUBEY
                      AGE 31 YEARS           OCC. PARTNER JOHAR
                      ENTERPRISES       H.P.   GAS  SHOP No.   3
                      GURUDAWARA          MARKET      GORAKHPUR
                      JABALPUR (MADHYA PRADESH)

                                                                     .....PETITIONER
                      (BY SHRI NITIN DUBEY-ADVOCATE )

                      AND

                      PRAKASH PILLAY, S/O SHRI RAMA SWAMI ,
                      AGED ABOUT 56 YEARS, OCCUPATION: NIL, R/O.
                      MANIRAM KA BAGICHA GORA BAZAAR,
                      JABALPUR (MADHYA PRADESH)

                                                                    .....RESPONDENT

(BY SHRI RAVISH DEOLIA-ADVOCATE)

MISC. PETITION No. 5908 of 2019

Between:-

(((((((((((MANAGER JOHAR ENTERPRISES H.P. GAS GORAKHPUR GURUDWARA NAPIER TOWN JABALPUR, NAPIER TOWN, JABALPUR, THR. DEEPANSHU DUBEY, S/O BHUPENDRA DUBEY AGE 31 YEARS OCC. PARTNER JOHAR

GURUDAWARA MARKET GORAKHPUR JABALPUR (MADHYA PRADESH)

.....PETITIONER Signature SAN Not (BY SHRI NITIN DUBEY- ADVOCATE) Verified

Digitally signed by SWETA SAHU AND Date: 2022.07.14 15:18:16 IST

SURESH VISHWAKARMA))))))))))) S/O LATE SHRI MIHILAL THAKUR, R/O HOUSE NO. 1228 FULSAGAR P.S. GARHA, JABALPUR (M.P.) (MADHYA PRADESH)

.....RESPONDENT (BY SHRI RAVISH DEOLIA-ADVOCATE)

MISC. PETITION No. 5909 of 2019

Between:-

(((((((((((MANAGER JOHAR ENTERPRISES H.P. GAS GORAKHPUR GURUDWARA NAPIER TOWN JABALPUR, NAPIER TOWN, JABALPUR, THR. DEEPANSHU DUBEY, S/O BHUPENDRA DUBEY AGE 31 YEARS OCC. PARTNER JOHAR

GURUDAWARA MARKET GORAKHPUR JABALPUR (MADHYA PRADESH)

.....PETITIONER (BY SHRI NITIN DUBEY-ADVOCATE)

AND

SURESH VISHWAKARMA)))))))))) S/O LATE SHRI MANNALAL KORI , AGED ABOUT 47 YEARS, R/O H.N. 1694 GUPTA NAGAR TILWARA ROAD NEAR MEDICAL JABALPUR (MADHYA PRADESH)

.....RESPONDENT (BY SHRI RAVISH DEOLIA-ADVOCATE)

MISC. PETITION No. 5911 of 2019

Between:-

(((((((((((MANAGER JOHAR ENTERPRISES H.P. GAS GORAKHPUR GURUDWARA NAPIER TOWN JABALPUR, NAPIER TOWN, JABALPUR, THR. DEEPANSHU DUBEY, S/O BHUPENDRA DUBEY AGE 31 YEARS OCC. PARTNER JOHAR

GURUDAWARA MARKET GORAKHPUR JABALPUR (MADHYA PRADESH)

.....PETITIONER (BY SHRI NITIN DUBEY-ADVOCATE)

AND

SURESH VISHWAKARMA))))))))) S/O LATE SHRI MUNNALAL KORI , AGED ABOUT 54 YEARS, OCCUPATION: NIL, R/O. HOUSE NO.1693 GUPTA NAGAR, TILWARA ROAD NEAR MEDICAL COLLEGE, P.S. GARHA JABALPUR (MADHYA PRADESH)

.....RESPONDENT (BY SHRI RAVISH DEOLIA-ADVOCATE)

MISC. PETITION No. 5914 of 2019

Between:-

((((((((MANAGER JOHAR ENTERPRISES H.P. GAS GORAKHPUR GURUDWARA NAPIER TOWN JABALPUR THR. DEEPANSHU DUBEY S/O BHUPENDRA DUBEY A/A 31 OCCUPATION PARTNER JOHAR ENTERPRISES H.P. GAS SHOP NO. 3 GURUDWARA, MARKET, GORAKHPUR, JABALPUR (M.P.) (MADHYA PRADESH)

.....PETITIONER (BY SHRI NITIN DUBEY-ADVOCATE )

AND

SURESH VISHWAKARMA)))))))), S/O SHRI RAMA SWAMI , AGED ABOUT 56 YEARS, OCCUPATION: NILL, R/O. HOUSE NO. MANIRAM KA BAGICHA, GORA BAZAR JABALPUR (MADHYA PRADESH)

.....RESPONDENT (BY SHRI RAVISH DEOLIA-ADVOCATE)

MISC. PETITION No. 5915 of 2019

Between:-

((((((((MANAGER JOHAR ENTERPRISES H.P. GAS GORAKHPUR GURUDWARA NAPIER TOWN JABALPUR THR. DEEPANSHU DUBEY S/O BHUPENDRA DUBEY A/A 31 OCCUPATION PARTNER JOHAR ENTERPRISES H.P. GAS SHOP NO. 3 GURUDWARA, MARKET, GORAKHPUR, JABALPUR (M.P.) (MADHYA PRADESH)

.....PETITIONER

(BY SHRI NITIN DUBEY-ADVOCATE)

AND

SURESH VISHWAKARMA))))))) S/O LATE SHRI GANESHAN PILLAY , AGED ABOUT 51 YEARS, OCCUPATION: NILL NEAR GURUDWARA GORAKHPUR (MADHYA PRADESH)

.....RESPONDENT (BY SHRI RAVISH DEOLIA-ADVOCATE)

MISC. PETITION No. 5916 of 2019

Between:-

(((((((((((MANAGER JOHAR ENTERPRISES H.P. GAS GORAKHPUR GURUDWARA NAPIER TOWN JABALPUR NAPIER TOWN JABALPUR THR. DEEPANSHU DUBEY S/O BHUPENDRA DUBEY A/A 31 OCCUPATION PARTNER JOHAR

GURUDWARA, MARKET, GORAKHPUR, JABALPUR (M.P.) (MADHYA PRADESH)

.....PETITIONER (BY SHRI NITIN DUBEY-ADVOCATE )

AND

SURESH VISHWAKARMA)))))), S/O SHRI KANCHEDI PRASAD BRAHMAN , AGED ABOUT 47 YEARS, OCCUPATION: NIL GARHA PURBA, NEAR ATTA CHAKKI P.S. GARHA JABALPUR (MADHYA PRADESH)

.....RESPONDENT (BY SHRI RAVISH DEOLIA-ADVOCATE)

MISC. PETITION No. 5918 of 2019

Between:-

((((((((MANAGER JOHAR ENTERPRISES H.P. GAS GORAKHPUR GURUDWARA NAPIER TOWN JABALPUR THR. DEEPANSHU DUBEY S/O BHUPENDRA DUBEY A/A 31 OCCUPATION PARTNER JOHAR ENTERPRISES H.P. GAS SHOP NO. 3 GURUDWARA, MARKET, GORAKHPUR, JABALPUR (M.P.) (MADHYA PRADESH)

.....PETITIONER (BY SHRI NITIN DUBEY-ADVOCATE)

AND

SURESH VISHWAKARMA))))), S/O LATE SHRI BALRAM KORI , AGED ABOUT 41 YEARS, OCCUPATION: NIL, R/O. HOUSE NO.802 RAMNAGAR SHAHNALLA TILWARAGHAT (MADHYA PRADESH)

.....RESPONDENT (BY SHRI RAVISH DEOLIA-ADVOCATE)

MISC. PETITION No. 5922 of 2019

Between:-

(((((((((((MANAGER JOHAR ENTERPRISES H.P. GAS GORAKHPUR GURUDWARA NAPIER TOWN JABALPUR, NAPIER TOWN, JABALPUR, THR. DEEPANSHU DUBEY, S/O BHUPENDRA DUBEY AGE 31 YEARS OCC. PARTNER JOHAR

GURUDAWARA MARKET GORAKHPUR JABALPUR (MADHYA PRADESH)

.....PETITIONER (BY SHRI NITIN DUBEY-ADVOCATE )

AND

SURESH VISHWAKARMA)))), S/O LATE SHRI HANUMAN PRASAD SHRIVASTAVA, AGED ABOUT 63 YEARS, R/O HOUSE NO. 4732/32 JAWAHAR NAGAR, ADHARTAL JABALPUR (M.P.) (MADHYA PRADESH)

.....RESPONDENT (BY SHRI RAVISH DEOLIA-ADVOCATE)

MISC. PETITION No. 5923 of 2019

Between:-

(((((((((((MANAGER JOHAR ENTERPRISES H.P. GAS GORAKHPUR GURUDWARA NAPIER TOWN JABALPUR, NAPIER TOWN, JABALPUR, THR. DEEPANSHU DUBEY, S/O BHUPENDRA DUBEY AGE 31 YEARS OCC. PARTNER JOHAR

GURUDAWARA MARKET GORAKHPUR JABALPUR (MADHYA PRADESH)

.....PETITIONER (BY SHRI NITIN DUBEY-ADVOCATE)

AND

SURESH VISHWAKARMA))) S/O SHRI KANCHEDI PRASAD BRAHMAN , AGED ABOUT 44 YEARS, OCCUPATION: NIL, R/O GARHA PURBA P.S. GARHA JABALPUR (MADHYA PRADESH)

.....RESPONDENT (BY SHRI RAVISH DEOLIA-ADVOCATE)

MISC. PETITION No. 5924 of 2019

Between:-

(((((((((((MANAGER JOHAR ENTERPRISES H.P. GAS GORAKHPUR GURUDWARA NAPIER TOWN JABALPUR NAPIER TOWN JABALPUR THROUGH DEEPANSHU DUBEY JOHAR ENTERPRISES H.P. GAS SHOP NO.3 GURUDWARA, MARKET GORAKHPUR, JABALPUR (M.P.) (MADHYA PRADESH)

.....PETITIONER (BY SHRI NITIN DUBEY-ADVOCATE)

AND

SURESH VISHWAKARMA)), S/O LATE SHRI SHOBHA RAM KORI , AGED ABOUT 54 YEARS, R/O HOUSE NO. 1722 GUPTA NAGAR, NEAR MEDICAL COLLEGE P.S. GARHA, JABALPUR (M.P.) (MADHYA PRADESH)

.....RESPONDENT (BY SHRI RAJESH DEOLIA-ADVOCATE )

MISC. PETITION No. 5925 of 2019

Between:-

(((((((((((MANAGER JOHAR ENTERPRISES H.P. GAS GORAKHPUR GURUDWARA NAPIER TOWN JABALPUR, NAPIER TOWN, JABALPUR, THR.

DEEPANSHU DUBEY, S/O BHUPENDRA DUBEY AGE 31 YEARS OCC. PARTNER JOHAR

GURUDAWARA MARKET GORAKHPUR JABALPUR (MADHYA PRADESH)

.....PETITIONER (BY SHRI NITIN DUBEY-ADVOCATE )

AND

SURESH VISHWAKARMA) S/O LATE SHRI BUDDU SINGH RAJPUT , AGED ABOUT 52 YE A R S , OCCUPATION: NIL H.N. 576 KORI MOHALLA GORAKHPUR JABALPUR (MADHYA PRADESH)

.....RESPONDENT (BY SHRI RAVISH DEOLIA-ADVOCATE)

MISC. PETITION No. 5926 of 2019

Between:-

(((((((((((MANAGER JOHAR ENTERPRISES H.P. GAS GORAKHPUR GURUDWARA NAPIER TOWN JABALPUR NAPIER TOWN JABALPUR THR. DEEPANSHU DUBEY S/O BHUPENDRA DUBEY A/A 31 OCCUPATION PARTNER JOHAR

GURUDWARA, MARKET, GORAKHPUR, JABALPUR (M.P.) (MADHYA PRADESH)

.....PETITIONER (BY SHRI NITIN DUBEY-ADVOCATE)

AND

SURESH VISHWAKARMA S/O LATE SHRI MOHAN LAL VISHWAKARMA , AGED ABOUT 52 YEAR S, OCCUPATION: NIL , R/O HOUSE NO. LAMETHA GHAT ROAD NEAR SAI MANDIR SAGDA P.S. GARHA (MADHYA PRADESH)

.....RESPONDENT (BY SHRI RAVISH DEOLIA-ADVOCATE)

AND

MISC. PETITION No. 5928 of 2019

Between:-

(((((((((((MANAGER JOHAR ENTERPRISES H.P. GAS GORAKHPUR GURUDWARA NAPIER TOWN JABALPUR NAPIER TOWN JABALPUR THR. DEEPANSHU DUBEY S/O BHUPENDRA DUBEY A/A 31 OCCUPATION PARTNER JOHAR

GURUDWARA, MARKET, GORAKHPUR, JABALPUR (M.P.) (MADHYA PRADESH)

.....PETITIONER (BY SHRI NITIN DUBEY-ADVOCATE)

AND

PRAMAL PILLAY S/O LATE SHRI SINGAR BEL PILLAY , AGED ABOUT 30 YEARS, OCCUPATION: NIL, R/O H.NO.1098 KORI MOHALLA GORAKHPUR JABALPUR (MADHYA PRADESH)

.....RESPONDENT (BY SHRI RAVISH DEOLIA-ADVOCATE)

This petition coming on for admission this day, th e court passed the following:

ORDER Heard on the question of admission.

By the impugned order dated 22.10.2019 (Annexure P-4), the Labour Court while setting aside the ex parte judgment dated 30.01.2017, has imposed condition of making deposit 50% of the award in question dated 30.01.2017.

It is admitted fact that the respondents are not challenging the order dated 22.10.2019 and the learned counsel for the respondents submits that if the amount directed by the Labour Court vide order dated 22.10.2019 is deposited by the present petitioner, respondents shall not withdraw that amount.

After arguing at length, in reply to the order passed by this Court on 05.07.2022, learned counsel for the petitioner submits that as per settled legal

position the order making deposit of some amount can be passed while passing the order setting aside ex parte judgment.

Learned counsel for the petitioner submits that he is ready to furnish the bank guarantee of an amount of Rs.50,000/- (in each case) instead of making deposit half of the amount, as has been directed by the court below.

The aforesaid prayer is not disputed by learned counsel for the respondents.

Accordingly, the impugned order is modified to the extent that the petitioner shall furnish bank guarantee to the tune of Rs.50,000/- (in each case) within a period of one month, as has already been ordered by the Labour Court vide order dated 22.10.2019.

Learned counsel for the parties further prays that the original case pending before the Labour Court be directed to be decided within a period of six months.

Prayer being reasonable, is accepted. It is directed that the Labour Court shall positively decide the pending case within a period of six months.

With the aforesaid observations, the petitions stand disposed off.

(DWARKA DHISH BANSAL) JUDGE ss

 
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