Dinesh Kumar Sharma, J
CM APPL.25916/2022 (for exemption)
1. Allowed, subject to all just exceptions. Application is disposed of.
WP(C) 8614/2022 & CM APPL.25915/2022 (for stay)
1. The present petition has been filed against the order dated 07.08.2020, passed by the District & Sessions Judge, South-East, Saket Courts, New
Delhi in RCA No.60/2019 in appeal under Section 17 of the Payment of Wages Act, 1936.
2. The impugned order dated 07.08.2020 had also been challenged in the W.P.(C) 3373/2021 tiled M/s. Wearell (India) Private Limited vs. Manoj
Kumar and WP(C) 3398/2021 titled M/s. Wearwell (India) Private Limited vs. Arun Kumar, WP(C) 2105/2022 titled Wearwell (India) Private
Limited v. Dharmender Kumar Tanti, WP(C) 2034/2022 tiled Private Limited v. Mohd. Nizam, W.P.(C) 2106 titled Wearwell (India) Private
Limited vs. Umesh Shah, WP(C) 2184 titled Wearwell (India) Private Limited vs. Raju , WP(C) 2180/2022 titled Wearwell (India) Private
Limited vs. Praveen Kumar, vide which the impugned order dated 07.08.2020 was set aside.
3. This Court vide order dated 21.03.2022 in W.P.(C) 3373/2021 tiled M/s. Wearell (India) Private Limited vs. Manoj Kumar, held as under-
“4. For parity of reasons, this writ petitions are also allowed. The impugned orders dated August 7, 2020 are set aside.â€
4. In view of the above judgments, on reasons of parity, present writ petition is also allowed. The impugned order dated 07.08.2020 is set aside.
5. Accordingly, present petition stands disposed of.
