BALAKRISHNAN P. T. Vs. RAJEEV SOUPARNIKA RAMAKRISHNAN

JUDGEMENT

(1.) This contempt court case has been filed alleging non-compliance of the directions issued by this court regarding payment of amount under the provisions of Sec. 17B of the Industrial Disputes Act, 1947. A cheque has been handed over by the learned counsel for the respondent to the learned counsel for the petitioner. According to the learned counsel for the respondent the amount mentioned in the cheque covers the entire payment till 4/10/2024.

(2.) Taking into consideration of the above submission, this contempt of court case is closed, making it clear that if the petitioner has any further grievance, he may file a fresh application.