PROJECT TECHNOLOGISTS PRIVATE LIMITED Vs. P C BHARGAVA

JUDGEMENT

(1.) Heard Mr. Thakar for the petitioner. This petition came to us earlier on 17th March 1997 before another Judge (Calla, J.) when a notice was issued to the respondents. The matter has been pending since then. It is a matter concerning the provisions of the Minimum Wages Act, 1948. It is desirable that it be disposed of at the earliest. Hence, Rule. The same is made returnable forthwith. Mr. J. D. Ajmera waives service of Rule on behalf of respondent Nos. 1 and 2 and Mr. V. M. Patel waives service of Rule on behalf respondent Nos. 3 to 7. Mr. Patel has already filed an affidavit-in-reply on behalf of respondent No. 3.

(2.) The facts leading to this controversy are as follows :-

(3.) It is the case of the petitioner that as per the said notice they paid the amount by withdrawing an equal amount on 31-12-1994. They wrote a letter to respondent No. 2 on 31-12-1994 which in paragraph No. 3 reads as under :-