NEERAJ MONGA Vs. O P KHANNA

JUDGEMENT

(1.) Rule

(2.) With the consent of the counsel for the parties the matter is taken up for final hearing.

(3.) This writ petition challenges the order dated 23rd May, 2002 wherein the deposit of Rs.31,01,450/- has been sought from the petitioner by the ALO of Implementation Cell of Labour Department, NCT of Delhi who according to the respondents was the Managing Director of the company. The impugned order is passed pursuant to the award dated 11th December, 1997 passed in I.D. No. 246/96 at the behest of respondent No. 5 union.