M/S Speck Systems Ltd., vs The Principal Secretary,
2021 Latest Caselaw 3383 Tel

The Hon'ble The Chief Justice Satish Chandra Sharma and The Hon'ble Sri Justice A. Rajasheker Reddy Writ Appeal No.395 of 2019

Judgment: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

The present Writ Appeal is arising out of interim order

dated 28.01.2019, in I.A.No.1 of 2019 in W.P.No.1386 of 2019, by

which the learned Single Judge has granted an interim order staying

the order dated 15.03.2015, passed under the Minimum Wages Act.

1948, subject to deposit of Rs.41 lakhs by the appellant/writ

petitioner.

2. Learned counsel for the appellant has argued before this Court

that the appellant/Company has paid wages to all its employees and

settlement has also been arrived at between the parties.

3. The aforesaid fact has been brought to the notice of this Court

vide Memo dated 21.06.2019, annexed to I.A.No.4 of 2019.

4. In the considered opinion of this Court, as the main Writ

Petition is still pending before the learned Single Judge, the appellant

ought to have filed appropriate application before the Single Judge

with a prayer to modify the interim order.

5. Learned counsel for the appellant, at this stage, prays for

withdrawal of the Writ Appeal with liberty to approach the learned

Single Judge by filing appropriate application.

6. Writ Appeal is, accordingly, dismissed as withdrawn with the

aforesaid liberty.

Consequently, Interlocutory Applications pending if any stand

disposed of.

_______________________ Satish Chandra Sharma, CJ

____________________ A. Rajasheker Reddy, J Date:11.11.2021 lur