Delhi High Court - Orders
Ashok Hotel(Itdc) vs Workmen And Ors on 24 September, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DEVANSHU
JOSHI
Signing Date:27.09.2021 14:47:37
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1848/2010
ASHOK HOTEL(ITDC) ..... Petitioner
Through: Mr. Ravi Sikri, Sr. Advocate with Mr.
Deepank Yadav and Mr. Rohit
Agrawal, Advocates.
(M:9311331810)
versus
WORKMEN AND ORS ..... Respondents
Through: Mr. Gajendri Giri, Advocate.
Mr. Ravindra S. Garia and Mr.
Shashank Singh, Advocates.
(M:9899506150)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 24.09.2021
1. This hearing has been done through hybrid mode. CM APPL. 33506/2021(for early hearing of the C.M. No. 11330/2015) in W.P.(C) 1848/2010
2. This is an application on behalf of the Respondent No.1/Workmen seeking early hearing of C.M. No. 11330/2015 filed by the Respondent No.1/Workmen for interim relief. The pleadings in the said application are complete.
3. Mr. Giri, ld. Counsel for Respondent relies upon the order dated 27 th March, 2012 in W.P. (C) No. 632/2010 titled Ashok Hotel (ITDC) v. Ashok Hotel Mazdoor Janta Union & Ors. where similarly placed Workmen were awarded a sum of Rs.15,000/- per month as the wages. He submits that a similar order ought to be passed in the present petition as well.
Digitally Signed By:DEVANSHU JOSHI Signing Date:27.09.2021 14:47:37
4. Mr. Ravi Sikri, ld. Counsel for Petitioner submits that he has no objection to the early hearing. Early hearing is allowed. CM APPL. 33506/2021 is disposed of.
5. Mr. Ravindra Garia submits that he represents the Union and hence the workmen. Mr. Giri, ld. Counsel for Respondent submits that he is authorised to appear for all the Workmen. This issue cannot be resolved by the court. Ld. Counsels may mutually sort it out or the Workmen/Union may engage the appropriate counsel for arguments on the next date of hearing.
6. List this matter for hearing of C.M. No. 11330/2015 on 12th January, 2022.
PRATHIBA M. SINGH, J.
SEPTEMBER 24, 2021 dj/ad