REGENT COMPUTRONICS PVT. LTD.

NADIAD NAGARPALIKA Appellant

V/S

Hasmukhlal Motilal Soni And Ors Respondents

Referred Judgements :-

RAMJILAL CHIMANLAL SHARMA V. ELPHINSTONE SPINNING AND WEAVING MILLS. CO. LTD. [RELIED ON]
STATE OF PUNJAB VS. LABOUR COURT JULLUNDUR [RELIED ON]
H GANGAHANUME GOWDA VS. KARNATAKA AGRO INDUSTRIES CORPORATION LIMITED [RELIED ON]
GUJARAT STATE ROAD TRANSPORT CORPORATION VS. KARSAN MRGHAJI DABHI [RELIED ON]
PYARE MOHAN PRASAD VS. REGIONAL LABOUR COMMISSIONER C DHANBAD [REFERRED TO]
S N VASUDEVAIAH VS. APPELLATE AUTHORITY UNDER PAYMENT OF GRATUITY ACT 1972 AND DEPUTY LABOUR [REFERRED TO]
PHARMA BASE INDIA PVT LTD VS. STATE OF MAHARASHTRA [RELIED ON]
CHAMPARAN SUGAR CO LTD VS. JOINT LABOUR COMMISSIONER AND APPELLATE AUTHORITY [REFERRED TO]
KERALA STATE CASHEW DEV. CORP. LTD. VS. N. ASOKAN [REFERRED TO]
ARULMIGU SANKARANARAYANASAMY DEVASTHANAM,SANKARANKOLI VS. JOINT COMMISSIONER OF LABOUR, MADURAI [REFERRED TO]

JUDGEMENT

(1.) Heard learned Advocate Mr.MehuI Sharad Shah for petitioner - Nagarpalika.

(2.) By way of present petition, the petitioner has challenged the order passed by Controlling Authority dated 6.3.2009 in Gratuity Application No.98 of 2008 and also the order passed by appellate Authority, Baroda dated 7.9.2009.

(3.) The Controlling Authority has directed to present petitioner to pay difference of gratuity amount of Rs.60,494/- and on delayed payment of gratuity amount with 10% simple interest within a period of 30 days from date of receiving the order of Controlling Authority.

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NADIAD NAGARPALIKA Vs. HASMUKHLAL MOTILAL SONI

Referred Judgements :-

JUDGEMENT

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