AMIT S.SALVE Vs. VENKATESH A.SHINDIHATTI

JUDGEMENT

(1.) Learned counsel Shri Kushal V.Bolmal and the learned AGA representing the learned HCGP are present before the Court physically.

(2.) Learned counsel for the complainant submits that in this contempt proceeding the complainant is seeking implementation of the order dtd. 26/3/2021 passed by the learned Single Judge in W.P. No.101206/2021, vide Annexure- A, wherein the learned Single Judge stayed the operation of the order dtd. 2/2/2021 passed by the Deputy Labour Commissioner Bealgavi Division, Belagavi at Annexure-L until further orders.

(3.) Whereas, Annexure-B indicates the application filed under Sec. 20(5)(b) of the Minimum Wages Act 1948 by the applicant against the respondents, wherein the applicant prays that as per Sec. 20(5)(b) of the Act, the amount of Rs.17,65,680.00 be recovered from the respondents as find and transfer the said amount to the Office of the authority for its disbursement to the concerned employees.