Employees State Insurance Corporation ... vs Smt Uma Aggarwal & Ors on 24 February, 2025

[Cites 1, Cited by 0]

Delhi High Court - Orders

Employees State Insurance Corporation ... vs Smt Uma Aggarwal & Ors on 24 February, 2025

Bench: C. Hari Shankar

                             $~4
                             *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                             +         W.P.(C) 17357/2024, CM APPL. 73902/2024 & CM APPL.
                                       73903/2024

                                       EMPLOYEES STATE INSURANCE                                                              CORPORATION
                                       THROUGH ITS DIRECTOR GENERAL                                                              .....Petitioner

                                                                            Through: Mr. Shlok Chandra, Standing
                                                                            Counsel with Mr. Sankalp Sharma, Adv.

                                                                            versus

                                       SMT UMA AGGARWAL & ORS.                                                                 .....Respondents
                                                  Through:

                                       CORAM:
                                       HON'BLE MR. JUSTICE C. HARI SHANKAR
                                       HON'BLE MR. JUSTICE AJAY DIGPAUL
                                                                            ORDER

% 24.02.2025

1. Mr. Shlok Chandra submits that he is not available for argument in the afternoon.

2. Re-notify on 25 February 2025.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

FEBRUARY 24, 2025 an Click here to check corrigendum, if any This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/02/2025 at 22:09:47 $~5 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 17739/2024, CM APPL. 75491/2024 & CM APPL.

2636/2025

PRATAP SINGH .....Petitioner Through: Mr. Ankit Kumar, Advocate versus THE COMMISSIONER, MCD .....Respondent Through: Mr. Rajan Tyagi, Standing Counsel with Mr. Samar Pratap Singh, Adv. CORAM:

HON'BLE MR. JUSTICE C. HARI SHANKAR HON'BLE MR. JUSTICE AJAY DIGPAUL ORDER % 24.02.2025 CM APPL. 2636/2025

1. By this application, the petitioner seeks leave to amend the prayer clause in the writ petition.

2. For the reasons stated in the application, the amendment is allowed. The prayer clause in writ petition shall be treated as amended, as allowed by this application.

3. The amended writ petition is taken on record.

4. Re-notify on 27 February 2025.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

FEBRUARY 24, 2025/an Click here to check corrigendum, if any This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/02/2025 at 22:09:47 $~8 * IN THE HIGH COURT OF DELHI AT NEW DELHI + LPA 89/2024 M/S. RAXA SECURITY SERVICES LIMITED .....Appellant Through: Mr. Amitabh Chaturvedi and Mr. Shourya Tomar, Advs.

versus SAGAR KUMAR MANDAL AND ORS .....Respondents Through:

CORAM:

HON'BLE MR. JUSTICE C. HARI SHANKAR HON'BLE MR. JUSTICE AJAY DIGPAUL ORDER % 24.02.2025

1. Written submissions as directed by this Court have not been filed.

2. Re-notify on 15 July 2025.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

FEBRUARY 24, 2025 an Click here to check corrigendum, if any This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/02/2025 at 22:09:48 $~9 * IN THE HIGH COURT OF DELHI AT NEW DELHI + LPA 384/2024 & CM APPL. 28510/2024 SMT. SUNITA SHARMA & ORS. .....Appellants Through: Mr. S.K. Kaushik, Adv. Petitioners in person.

versus THE DELHI STATE COOPERATIVE BANK LTD. & ANR.

.....Respondents Through: Mr. Rajesh Srivastava and Mr. Gaurav Verma, Advs.

CORAM:

HON'BLE MR. JUSTICE C. HARI SHANKAR HON'BLE MR. JUSTICE AJAY DIGPAUL ORDER % 24.02.2025

1. Written submissions filed by the parties are stated to be under objections.

2. Written submissions, if within 7 pages, shall be permitted to be placed on record.

3. Re-notify on 26 May 2025.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

FEBRUARY 24, 2025/an Click here to check corrigendum, if any This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/02/2025 at 22:09:48 $~77 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 4978/2019 RAJEEV KUMAR .....Petitioner Through:

versus GOVT. OF NCT AND ANR. .....Respondents Through: Mrs. Avnish Ahlawat, Standing Counsel with Mr. Nitesh Kumar Singh, Ms. Laavanya Kaushik, Ms. Aliza Alam and Mr. Mohnish Sehrawat, Adv.

CORAM:

HON'BLE MR. JUSTICE C. HARI SHANKAR HON'BLE MR. JUSTICE AJAY DIGPAUL ORDER % 24.02.2025

1. Mr. Singh seeks and is granted a week's time to comply with the order dated 6 February 2025.

2. Re-notify on 6 March 2025 in the Supplementary List.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders