LAWS(DLH)-2022-2-242

WEARWELL (INDIA) PRIVATE LIMITED Vs. RAJU

Decided On February 04, 2022
Wearwell (India) Private Limited Appellant
V/S
RAJU Respondents

JUDGEMENT

(1.) This hearing has been done through video conferencing.CM APPL.6263/2022 (for exemption)

(2.) Allowed, subject to all just exceptions. Application is disposed of. WP(C) 2184/2022 and CM APPL.6262/2022 (for stay)

(3.) The present writ petition challenges the impugned order dtd. 7/8/2020 in RCA No. 63/2019 titled M/s. Wearwell (India) Pvt. Ltd. v. Sh. Raju passed by the District and Sessions Judge, South-East, Saket Courts, New Delhi (hereinafter 'Appellate Court'). Vide the impugned order, the appeal against the order dtd. 30/11/2018 in PWA No. 74/2018 titled Sh. Raju v. M/s Wear Well India Pvt. Ltd. passed by Addl. District and Sessions Judge, POLC-V, Dwarka Courts, Delhi (hereinafter 'Authority') under the Sec. 15(2) of the Payment of Wages Act, 1936 (hereinafter the 'Act') has been partially set aside.