Delhi High Court - Orders
Shubham Hp Security Force I Pvt Ltd vs Central Warehousing Corporation on 28 March, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait, Sudhir Kumar Jain
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 74/2022
SHUBHAM HP SECURITY FORCE I PVT LTD ..... Appellant
Through: Mr. Kirti Uppal, Sr. Advocate with
Mr. Sidharth Chopra, Mr. Navneet
Thakran, Ms. Riya Gulati, Advocates
versus
CENTRAL WAREHOUSING CORPORATION ..... Respondent
Through: Mr. Prabhas Bajaj, Advocate
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 28.03.2022 CM APPL.14937/2022 (exemption) The application is allowed, with a direction to the applicant to file requisite certified copies, original copies, true typed copies and margins of dim annexures within four weeks.
The application is accordingly disposed of. FAO(OS) (COMM) 74/2022 & CM APPL. 14936/2022 (for stay)
1. Present appeal has been filed by the appellant seeking direction to set aside the impugned order/judgment dated 11.03.2022 passed by the learned Single Judge in OMP (I) (COMM)79/2022 and restraining the respondents from acting upon the letter of termination dated 16.11.2021 from any further consequential measures.
2. Issue notice. Mr. Prabhas Bajaj, learned counsel accepts notice on behalf of the respondent.
3. Parties are directed to file the written arguments within two weeks.
4. Renotify on 05.05.2022.
Signature Not Verified Digitally Signed By:HARVINDER KAUR BHATIA Signing Date:31.03.2022 11:22:495. Any steps taken by the respondent shall be subject to the present appeal.
SURESH KUMAR KAIT, J SUDHIR KUMAR JAIN, J MARCH 28, 2022 j Signature Not Verified Digitally Signed By:HARVINDER KAUR BHATIA Signing Date:31.03.2022 11:22:49