WEARWELL (INDIA) PRIVATE LIMITED Vs. MOHD. NIZAM

JUDGEMENT

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

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

(3.) The present writ petition challenges the impugned order dtd. 7/8/2020 in RCA No. 53/2019 titled Wearwell (India) Pvt. Ltd. v. Mohd. Nizam passed by the D&SJ, South-East, Saket Courts, New Delhi (hereinafter "Appellate Court"). Vide the impugned order the appeal against the order dtd. 29/11/2018 in PWA No. 73/2018 titled Mohd. Nizam v. M/s Wear Well India Pvt. Ltd. passed by Addl. D&SJ, POLC-V, Dwarka Courts, Delhi (hereinafter "Authority") under the sec. 15(2), Payment of Wages Act, 1936 (hereinafter "Act") has been partially set aside.