V. MANOHARAN, REP. BY POWER OF ATTORNEY HOLDER, P.J. CHELLADURAI NO. 298, AMMAN NAGAR PAPANIACKENPALAYAM COIMBATORE Vs. S.R.K. PRASAD DIRECTOR, RAMAKRISHNA INDUSTRIES PVT. LTD. 53

JUDGEMENT

(1.) This intra court appeal is directed against an order dated 22.06.2016, made in Company Application No.1708 of 2010 in a disposed off Company Petition, namely, C.P.No.30 of 1981.

(2.) The appellant herein is the applicant, before the learned Single Judge. The appellant herein, took out an application, with a prayer to direct the respondents 1 and 2 in the application,to jointly and severally pay gratuity amount to the tune of Rs. 34,49,345.00, which is said to be due and payable to the Assistant Commissioner of Labour, Coimbatore. The prayer was not acceded to and the application was dismissed. Aggrieved, the applicant has preferred the instant intra court appeal.

(3.) It would be relevant to set out the factual matrix in brief. Factual matrix containing details and particulars, which are absolutely necessary for disposal of the instant application sans other details and particulars is set out infra. Factual Matrix :