Delhi High Court - Orders
Management Of Samrat Hotel And Anr vs All India Itdc Mazdoor Jant Union And Ors on 10 December, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DEVANSHU
JOSHI
Signing Date:13.12.2021 16:11:26
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13297/2019 & CM APPLs. 54069/2019, 44441/2021
MANAGEMENT OF SAMRAT HOTEL AND ANR. ..... Petitioners
Through: Mr. Ravi Sikri, Sr. Advocate with Ms.
Sumitra Chaudhary & Ms. Renu
Bajpai, Advocates (M: 9899879888)
versus
ALL INDIA ITDC MAZDOOR JANT UNION AND
ORS ..... Respondents
Through: Mr. A.P. Dhamija, Mr. J.P. Singh,
Ms. Tanya Sharma, Advocates (M:
9810633614)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 10.12.2021
1. This hearing has been done in physical Court. Hybrid mode is permitted in cases where permission is being sought from the Court. CM APPL. 44441/2021 (for directions)
2. Issue notice.
3. Let reply be filed within 4 weeks. Rejoinder thereto, if any, be filed within 4 weeks thereafter.
4. In the meantime, let the money deposited in the Executing Court be released to the workman.
W.P.(C) 13297/2019 and CM APPL. 54069/2019 (for stay)
5. List for hearing on 6th April, 2022.
PRATHIBA M. SINGH, J.
DECEMBER 10, 2021/Aman/Ak