LAWS(DLH)-2021-9-170

SOUTH DELHI MUNICIPAL CORPORATION Vs. SURENDER

Decided On September 22, 2021
South Delhi Municipal Corporation Appellant
V/S
SURENDER Respondents

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) Allowed, subject to all just exceptions. Application is disposed of.

(3.) The present application has been filed by the Respondent/Workman seeking payment of wages under Sec. 17B of the Industrial Disputes Act, 1947 (hereinafter "Act").