ASHOKBHAI CHUNILAL BAGUL Vs. SONGADH NAGARPALIKA

JUDGEMENT

(1.) THESE two Civil Applications have been taken out by the original petitioner, employer and the workman. The employer has approached the Court for seeking appropriate direction permitting them to stop 17-B wages, as the workman has attained age of superannuation and the workman has approached for seeking direction to continue the wages as his retiral dues are not paid on account of pendency of the petition.

(2.) LEARNED counsel for the workman has relied upon the decision of the Delhi High Court in case of Management of Centaur Hotel Vs. P.S.Mohan Nair and Anr. Reported in 2011 II CLR 703 for justifying the claim.