Punjab And Sind Bank vs Assistant Labour Commissioner And Ors
2024 Latest Caselaw 18832 P&H

Punjab-Haryana High Court

Punjab And Sind Bank vs Assistant Labour Commissioner And Ors on 24 October, 2024

                                    Neutral Citation No:=2024:PHHC:139840



CWP-24262-2024              1




           IN THE HIGH COURT OF PUNJAB & HARYANA
                        AT CHANDIGARH

     108                                      CWP-24262-2024
                                             Date of Decision : 24.10.2024


PUNJAB AND SIND BANK                                     .... PETITIONER

                            V/S

ASSISTANT LABOUR COMMISSIONER-CUM-CONTROLLING
AUTHORITY UNDER THE PAYMNENT OF GRATUITY ACT, 1972
AND ORS

                                                         .... RESPONDENTS

CORAM : HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :-     Mr.R.Kartikeya, Advocate
               Mr. R. Akanksha, Advocate and
               Mr. Jatinder Khurana, Advocate
               for the petitioner.

               Mr. Raman Sharma, Addl.A.G., Haryana with
               Mr. Hemang Dimngel, Deputy Chief Labour Commissioner
               and Appellate Authority.

                     ****

JAGMOHAN BANSAL, J. (Oral)

1. On 23.09.2024, the following order was passed :

"Learned counsel for the petitioner submits that petitioner- bank is regularly filing appeals before the Appellate Authority constituted under the Payment of Gratuity Act, 1972 because said authority is not passing order. If an appropriate order is passed, it would save valuable time and energy of the bank. The Appellate Authority heard a bunch of 31 appeals in December' 2023 and reserved

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Neutral Citation No:=2024:PHHC:139840

the judgment on 14.12.2023. Still, order has not been pronounced.

Adjourned to 18.10.2024.

The Appellate Authority is hereby directed to appear before this Court on the adjourned date through V.C. Registry is directed to send copy of this order to respondent No.2.

Process Dasti as well."

2. Mr. Hemang Dimngel, Deputy Chief Labour Commissioner

and Appellate Authority is present in Court. He submits that orders have

already been passed and dispatched to the petitioner. He further submits

that the appeal which is filed along with application seeking condonation

of delay would be decided in due course.

3. Faced with this, Mr. Kartikeya does not press the present

petition.

4. Dismissed as not pressed.

(JAGMOHAN BANSAL) JUDGE 24.10.2024 anju

Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No

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