SHARAT DASS AND ASSOCIATES Vs. RAMESHWAR SINGH

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present petition challenges the impugned order dated 7th October, 2021, passed by the Authority under the Payment of Gratuity Act, 1972 (hereinafter, "Act") (District South), by which the witness of the Claimant/ Respondent, who was under cross-examination, has been permitted to withdraw his affidavit of evidence, and file a fresh affidavit of evidence.

(3.) The case of the Petitioner in the present petition is that once the affidavit of evidence was filed by the Claimant/ Respondent's witness, and the cross-examination was also taking place, such permission and liberty could not have been granted by the Authority under the Act.