Delhi High Court - Orders
Management Of Ashok Hotel (Itdc) vs Their Workmen & Anr on 22 April, 2022
Author: Najmi Waziri
Bench: Najmi Waziri, Swarana Kanta Sharma
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 199/2013
MANAGEMENT OF ASHOK HOTEL (ITDC) ..... Appellant
Through: Mr Ravi Sikri, Sr. Advocate with
Mr Deepank Yadav, Ms Akhsita and
Mr Arun Sanwal, Advocates
versus
THEIR WORKMEN & ANR. ..... Respondents
Through: Mr A.P. Dhamija, Mr J.P. Singh and
Ms Tanuja Sharma, Advocates for
Interveners in CM APPL. 19533/2022
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 22.04.2022 The hearing has been conducted through hybrid mode (physical and virtual hearing).
CM APPL. 19533/2022 (filed by applicant for intervention in the matter)
1. Issue notice.
2. The learned counsel named above for the appellant accepts notice.
3. Let notice be issued to other non-applicants through ordinary process, Speed Post, approved courier, WhatsApp, Signal, SMS, e-mail, dasti, through other viable modes of electronic service, through counsel as well as, returnable on 07.09.2022, the date already fixed.
NAJMI WAZIRI, J SWARANA KANTA SHARMA, J APRIL 22, 2022/zp Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:27.04.2022 02:32:03