Delhi High Court - Orders
Application Under Section 17B Of ... vs Hari Sharan Singh on 13 February, 2025
$~73
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 571/2024, CM APPL. 2542/2024 (stay), CM APPL.
14063/2024 (under Section 17B of Industrial Disputes Act), CM
APPL. 48082/2024 (for condonation of delay of 44 days in filing of
application under Section 17B of Industrial Disputes Act) and
CM APPL. 48256/2024 & CM APPL. 2507/2025 (for depositing
the awarded amount
BHATIA SHIPPING PRIVATE LIMITED .....Petitioner
Through: None
versus
HARI SHARAN SINGH .....Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 13.02.2025 [Physical Hearing/Hybrid Hearing (as per request)]
1. This matter has been listed by Registry on office note pointing out an inadvertent error in order dated 16.01.2025.
2. It is clarified that the steps have to be taken by the respondent for issuance of notice to the petitioner on CM APPL. 2507/2025.
3. Subject to respondent taking steps within one week, notice through all modes be issued to the petitioner returnable on 19.05.2025.
GIRISH KATHPALIA, J FEBRUARY 13, 2025/tp Click here to check corrigendum, if any This is a digitally signed order.
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