KANTI COTTON MILLS Vs. BACCHUBA DILUBHA JHALA

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THE order impugned is common dated 17.9.1994 in this group of petitions and therefore, this group of the petitions are heard together and disposed of by this common judgment and order.

(3.) THE impugned order dated 17.9.1994 is passed by the Presiding Officer, Labour Court in Recovery Applications No. 295 of 1992, 557 of 1992, 558 of 1992 and 559 of 1992, whereunder the amount is ordered to be recovered from the opponents therein being the difference of the amount actually paid and remained to be paid as to the Labour Court award.