NORTH DELHI MUNICIPAL CORPORATION Vs. MORDWAJ

JUDGEMENT

(1.) VIDE the present petition, petitioner has assailed the impugned recovery certificate dated 08.04.2013 whereby an amount of Rs.86,21,464/ -, for the period from 09.08.1999 to 31.12.2011, was issued against the petitioner.

(2.) MR . Gaurang Kanth, learned counsel appearing on behalf of the petitioner submits that the reference before the Industrial Tribunal was as under: -

(3.) VIDE award dated 07.02.2008, ld. Tribunal in Para 11 recorded as under: