PRAKASHRAY LABHSHANKER RAVAL Vs. KAMAL DAYANI

JUDGEMENT

(1.) On 29.07.2020 we pass the following order: -

(2.) Today, learned AGP Mr. Soni has shared the order passed by Labour and Employment Department dated 06.08.2020, accepting formally the decision of the Apex Court. According to him, it may take few more weeks to disburse the monitory benefits.

(3.) Learned advocate Mr. Prabhakar Upadhyay has rightly made a serious grievance on the ground that the SLP has been dismissed on 23.08.2019 and we had made a specific reference of the same in our earlier order.