SILKWALA DYEING AND PRINTING MILLS Vs. DIPAKBHAI PIPRODIYA

JUDGEMENT

(1.) Challenge in this petition is made to the order passed by the Labour Court, Surat and the Authority under the Payment of Wages Act, dated 10.04.2013, whereby the Labour Court has appointed the Clerk of the Court as the Commissioner to inspect the premises of the petitioner company at Silkwala Dyeing and Printing Mills, Gulambaba Compound, Opposite Railway Station, Surat and report about the details of the assets of the company, and details of the position and possession of the said assets.

(2.) Learned advocate for the petitioner contended that the order passed by the Authority under the Payment of Wages Act is without jurisdiction and therefore the same needs to be quashed and set aside.

(3.) This Court had, on 21.06.2013 passed the following order.