The Sr. Branch Manager vs The Deputy Chief Labour
2023 Latest Caselaw 553 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P.(C) No.20160 of 2019

                 The Sr. Branch Manager,         ....         Petitioners
                 The National Small
                 Industries Corporation
                 Ltd., Bhubaneswar &
                 another

                                  Mr. P.K. Jena,
                                  Advocate

                                      -versus-
                 The Deputy Chief Labour         .... Opposite Parties
                 Commissioner (Central),
                 Bhubaneswar-Cum-the
                 Appellate Authority (under
                 the Payment of Gratuity
                 Act, 1972) and others

                                  Mr. R.D. Sarkar, Advocate
                                  (For Opposite Party No.3)

                  CORAM: JUSTICE SANJAY KUMAR MISHRA
                                      ORDER

Order No. 17.01.2023

06. 1. The matter is taken up through hybrid mode, on being mentioned.

2. Mr. R.D. Sarkar, learned Counsel appears through virtual mode and submits that he has been requested by Mr. D. Senapati, learned Counsel to conduct the case on behalf of the Opposite Party No.3 and prays for expeditious hearing of the matter on the plea that though the Controlling Authority under the Payment of Gratuity Act, 1972 and Assistant Labour Commissioner (C), Bhubaneswar, has passed the judgment in favour of the Opposite Party No.3 and the same has also been confirmed by the Appellate Authority under the said Act, but the Petitioners- Management have obtained a stay Order and his client is suffering a lot because of financial constraints and matter needs to be taken up expeditiously.

3. In view of such submission made by Mr. Sarkar, matter be listed on 25.01.2023 under the heading "Fresh Admission".

4. Since the learned Counsel for the Petitioners is absent, Mr. Sarkar is requested to intimate the learned Counsel for the Petitioners about the Order passed today, well before the next date of listing.

5. Interim Order to continue till the next date.

Padma (S. K. MISHRA) JUDGE