PEC LIMITED Vs. FATEH CHAND

JUDGEMENT

(1.) CM APPL. 24174/2023 -Ex. 1. The TCR be requisitioned and digitized before the next date.

(2.) The applications stand disposed of. W.P.(C) 6134/2023 & CM APPL. 24173/2023 -Stay.

(3.) The present petition preferred by the employer seeks to assail the order dtd. 21/4/2023 passed by the learned Controlling Authority under the Payment of Gratuity Act, 1972. Vide the impugned award, the learned Authority has while declining the petitioner's request for deferring hearing of the respondent's claim till the disposal of the petitioner's Appeal No. 5501/2022, directed the petitioner to cross-examine the respondent's/applicant's witnesses on the next date.