SHIVAJI NAWAB PATHAK Vs. SHIVANGI INDUSTRIES

JUDGEMENT

(1.) Civil Application No.1 of 2022 is filed for vacating of interim relief as according to the applicant, the order granting interim relief is coming in way of the applicants (original respondents) in enjoying fruits of the judgment of the Debts Recovery Tribunal (DRT), Ahmedabad dated 29- 10-2015 passed in Original Application No.331/2015. However, it has brought on record of the Court that the matter before the Controlling Authority under the Payment of Wages Act had proceeded and has resulted into final disposal of such proceedings, whereas the main petition was against the order at interim stage.

(2.) In view of the aforesaid development, at request of both the sides, main petition is taken up for hearing and disposal.

(3.) The main petition is filed claiming prayers as under: