WPMS/1400/2022
2022 Latest Caselaw 2709 UK

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                                  WPMS No. 1400 of 2022
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Sandeep Kothari, learned counsel for the petitioner.

None present for the respondents. Learned counsel for the petitioner assures the Court that back wages shall be paid to the workman within two weeks in terms of award, which is impugned in this writ petition.

Subject to such payment, execution proceedings, pursuant to judgment and award dated 17.02.2022, shall remain stayed.

List this case on 28.09.2022. Stay application (IA No. 1 of 2022) stands disposed of.

Let certified copy of this order be supplied to the petitioner today itself, on payment of usual charges as per Rule.

(Manoj Kumar Tiwari, J.) 27.08.2022 Aswal