VISHAL ENTERPRISES Vs. PRESIDING OFFICER, CGIT

JUDGEMENT

(1.) Considering the fact that the Central Government Industrial Tribunal (2), Mumbai has directed deposit of only 10% of the assessed amount as a pre-condition for grant of stay, I am not inclined to entertain the present Petition.

(2.) Writ Petition is accordingly dismissed. However, time to deposit 10% amount shall stand enlarged upto 30/4/2025.