HOUSING COMMISSONER Vs. MOHANLAL MAVJIBHAI MAKWANA

JUDGEMENT

(1.) By way of preferring present appeal under Clause 15 of Letters Patent, the appellants have challenged the oral order dtd. 9/9/2022 passed by the learned Single Judge in the captioned writ petition.

(2.) Heard learned advocate appearing for the appellants.

(3.) Having heard learned advocate appearing for the appellants, it appears that Sec. 7(7) of the Payments of Gratuity Act, 1972 (for short 'the Act') provides the period of limitation and powers to entertain the appeal after the prescribe period of limitation that too is of 60 days. Sec. 7(7) of the Act reads as under: