Delhi High Court - Orders
Food Corporation Of India Shramik Union vs Union Of India & Anr on 13 February, 2019
Author: Rekha Palli
Bench: Rekha Palli
$~56 & 57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7241/2016
FOOD CORPORATION OF INDIA SHRAMIK UNION
..... Petitioner
Through: Mr.R.M. Sinha & Mr.P.M. Sinha,
Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr.Om Prakash with Mr.R.R. Pathak
& Mr.Pradeep Kumar Tripathi, Advs.
for R-2.
+ W.P.(C) 7627/2016
FCI HANDLING WORKERS UNION THROUGH ITS GENERAL
SECRETARY ..... Petitioner
Through: Mr.R.M. Sinha & Mr.P.M. Sinha,
Advs.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Ms.Saroj Bidawat, Adv. for UOI.
Mr.Om Prakash with Mr.R.R. Pathak
& Mr.Pradeep Kumar Tripathi, Advs.
for R-4.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 13.02.2019 C.M. No.6830/2019 (for stay) in W.P.(C) No.7241/2016 C.M. No.6829/2019 (for stay) in W.P.(C) No.7627/2016 After some arguments, learned counsel for the petitioner states that he does not press the present application for the time being, but states that the same may be taken up along with the main petitions.
List on 07.05.2019, the date already fixed.
REKHA PALLI, J FEBRUARY 13, 2019 gm