Delhi High Court - Orders
Abbott Healthcare Private Limited vs Mr. S.T.H Naqvi & Anr on 16 March, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:17.03.2021 16:56:29
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3239/2021 & CM APPL.9877-78/2021
ABBOTT HEALTHCARE PRIVATE LIMITED ..... Petitioner
Through: Mr. K.K. Rai, Senior Advocate with
Mr. Anil Bhatt, Advocate.
versus
MR. S.T.H NAQVI & ANR. ..... Respondents
Through: Mr. Naginder Benipal, Senior Panel
Counsel with Mr. Syed Husain Adil
Taqvi and Mr. Harithi Kambiri,
Advocates for R-2. (M:9999329299)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 16.03.2021 CM APPL. 9878/2021 (for exemption)
1. Allowed, subject to all just exceptions. Application is disposed of. WP(C) 3239/2021 & CM APPL. 9877/2021 (for interim relief)
2. The present petition challenges the impugned order dated 13th November, 2019 passed by Respondent No. 2 - National Commission for Minorities (hereinafter 'the Commission'). The Petitioner is aggrieved by the fact that the observations of the Commission may affect the labour proceedings before the Labour Court at Purnea, Bihar.
3. Issue notice to the Respondents. Let service be affected through E- mail and other modes. The mobile number shall be furnished to the Registry so that notice can be issued to the Respondents.
Digitally Signed By:DINESH SINGH NAYAL Signing Date:17.03.2021 16:56:29
4. In the meantime, it is made clear that the proceedings before the Labour Court, shall be decided on their own merits without being affected by the impugned order.
5. List the matter before the Registrar on 20th May, 2021.
6. List the matter before Court on 12th August, 2021.
PRATHIBA M. SINGH, J MARCH 16, 2021 mw/AP