WPMS/3723/2019
2021 Latest Caselaw 31 UK

WPMS No. 3723 of 2019
Hon'ble Sharad Kumar Sharma, J.

Mr. Bhupendra Bisht, Advocate for the petitioners.

Mr. Pulack Raj Mullick, Advocate for the respondent.

In compliance of the interim order dated 26.02.2020, the petitioners had already deposited an amount of Rs.69,21,520/-, which was payable to the respondents in pursuance to the deduction made by the petitioners under Section 14-B and Section 7Q of the Act.

Registry has reported that the said deposit has already been made by the petitioners before this Court on 1st July, 2020.

Looking to the rival contentions and the nature of controversy, which is involved consideration, there is a challenge given to the judgment of the Central Government Industrial Tribunal. Admit the Writ Petition.

The amount thus deposited by the petitioners on 1st July, 2020, in compliance of the interim order dated 26.02.2020, is directed to be invested in a fixed deposit in a nationalized bank, bearing maximum interest. The said deposit would abide by the decision of the Writ Petition.

List this Writ Petition in the week commencing 8th March, 2021.

(Sharad Kumar Sharma, J.) Dated 05.01.2021 Shiv