Sentinels Security (P) Ltd vs Sudha Singh on 10 February, 2022

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Delhi High Court - Orders

Sentinels Security (P) Ltd vs Sudha Singh on 10 February, 2022

Author: Rajiv Shakdher

Bench: Rajiv Shakdher, Talwant Singh

                          $~6
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      LPA 234/2020
                                 SENTINELS SECURITY (P) LTD.               ..... Appellant
                                                 Through Mr Vishal Gohri, Advocate.
                                                 versus
                                 SUDHA SINGH                               ..... Respondent
                                                 Through Mr Jawahar Raja, Ms Meghna De, Mr
                                                         L. Gangmei, Mr Archit Krishna and
                                                         Ms Varsha Sharma, Advocates.
                                 CORAM:
                                 HON'BLE MR. JUSTICE RAJIV SHAKDHER
                                 HON'BLE MR. JUSTICE TALWANT SINGH
                                           ORDER

% 10.02.2022 [Court hearing convened via video-conferencing on account of COVID-19] CM APPL. 42405/2021[Application filed on behalf of the respondent- workman seeking compliance with the order dated 12.10.2021]

1. We are informed by Mr Vishal Gohri, who appears on behalf of the appellant, that he has received a proposal for settlement from the counsel for the respondent i.e., Mr Rajiv Agarwal. 1.1. Mr Gohri says that the said proposal is under consideration.

2. Be that as it may, it appears that there is a shortfall of approximately Rs. 79,589/- towards payments to the respondent. 2.1. Mr Gohri says that the appellant will reexamine the aspect concerning shortfall in payments, having regard to the fact that in the award dated 03.08.2019, it has been noticed that the respondent was a skilled worker. 2.2. If that be the position, the directions contained in our order dated 12.10.2021 will have to be examined accordingly. 2.3. It is made clear that if the shortfall in payment is only on account of LPA 234/2020 page 1 of 2 Signature Not Verified Signed By:MAMTA RANI Signing Date:14.02.2022 23:15:52 the appellant considering the respondent, as an unskilled worker, the remaining payment will be made within the next ten days. 2.4 To be noted, notice in the above-captioned application was issued as far back as on 29.11.2021. The appellant has chosen not file a reply to the above-captioned application, despite opportunity being given in that behalf.

3. List the above-captioned application on 21.04.2022.

LPA 234/2020

4. List the matter on the same date i.e., 21.04.2022. The date already fixed in the matter i.e., 25.02.2022 shall, consequently, stand cancelled.

RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 10, 2022/pa Click here to check corrigendum, if any LPA 234/2020 page 2 of 2 Signature Not Verified Signed By:MAMTA RANI Signing Date:14.02.2022 23:15:52 $~7 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 3213/2019 & CM APPL. 44854/2021 NARESH C. DHAWAN & ORS. ..... Petitioners Through Mr MK Bhardwaj with Ms Alisha Saini, Advocates.

versus UNION OF INDIA & ANR. ..... Respondents Through Mr Vijay Joshi, Advocate.

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH ORDER % 10.02.2022 [Court hearing convened via video-conferencing on account of COVID-19]

1. Mr Vijay Joshi, who appears on behalf of the respondents, says that he would like to place the record before the court, as directed in the order dated 14.12.2021.

2. At the request of Mr Joshi, list the matter on 29.03.2022.

3. In the event, on the next date of hearing, we are operating in virtual mode, the record will be placed before us, by way of password protected pen drive.

RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 10, 2022/pa Click here to check corrigendum, if any Signature Not Verified Signed By:MAMTA RANI Signing Date:14.02.2022 23:15:52 $~8 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 3830/2019 & CM APPL. 17425/2019 VIJENDER SINGH ..... Petitioner Through Mr Rishabh Sharma, Advocate for Mr Ram Niwas Buri, Advocate. versus COMMISSIONER OF POLICE & ANR. ..... Respondents Through Mr Zoheb Hossain, Addl. Standing Counsel for GNCTD and Mr Vivek Gurnani, Advocate.

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH ORDER % 10.02.2022 [Court hearing convened via video-conferencing on account of COVID-19]

1. A request for accommodation has been made by Mr Rishabh Sharma, on behalf of Mr Ram Niwas Buri, who is the counsel-on-record for the petitioner. We are told that Mr Buri has taken ill.

2. At request of Mr Sharma, list the matter on 16.08.2022.

RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 10, 2022/pa Click here to check corrigendum, if any Signature Not Verified Signed By:MAMTA RANI Signing Date:14.02.2022 23:15:52 $~9 & 15 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 9641/2019 & CM APPL. 39823/2019 DELHI TRANSPORT CORPORATION ..... Petitioner Through Mrs Avnish Ahlawat, Standing Counsel DTC with Mrs Tania Ahlawat, Mr Nitesh Kumar Singh and Mr Siddhant Tyagi, Advocates. versus RAM CHANDER ..... Respondent Through None.

+ W.P.(C) 3985/2021 & CM APPL. 12056/2021 CENTRAL BOARD OF TRUSTEES EPF ..... Petitioner Through Mr Siddharth, Standing Counsel with Mr Amit Kumar Agrawal, Advocate. versus RAM CHANDER & ANR. ..... Respondents Through None.

Mrs Avnish Ahlawat, Standing Counsel DTC with Mrs Tania Ahlawat, Mr Nitesh Kumar Singh and Mr Siddhant Tyagi, Advocates for respondent no.2 CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH ORDER % 10.02.2022 [Court hearing convened via video-conferencing on account of COVID-19]

1. There is no representation on behalf of the respondent/original applicant i.e., Ram Chander in the above-captioned matters, although Mrs Avinsh Ahlawat, Advocate and Mr Siddharth, Advocate have put in appearance on behalf of the petitioner(s) in the above-captioned matters.

W.P.(C) 9641/2019 & connected matter page 1 of 2 Signature Not Verified Signed By:MAMTA RANI Signing Date:14.02.2022 23:15:52 1.1. To be noted, Mrs Ahlawat appears for respondent no.2/DTC in W.P.(C) 3985/2021.

2. Given this position, list the matter before the concerned Registrar on 09.03.2022, to ensure that service and pleadings are complete, if not already completed.

3. List the matter before the court on 15.09.2022.

4. Interim orders dated 04.09.2019 and 25.03.2021, passed in W.P.(C.) 9641/2019 and W.P.(C.) 3985/2021, will continue to operate, till further orders of the Court.

RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 10, 2022/pa Click here to check corrigendum, if any W.P.(C) 9641/2019 & connected matter page 2 of 2 Signature Not Verified Signed By:MAMTA RANI Signing Date:14.02.2022 23:15:52 $~10 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 13808/2019 & CM APPL. 55475/2019 GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI & ANR. ..... Petitioners Through Mr Zoheb Hossain, Addl. Standing Counsel for GNCTD with Mr Vivek Gurnani, Advocate.

versus DELHI FLOOD CONTROL MAZDOOR UNION & ORS.

..... Respondents Through Mr Manoj Joshi, Advocate. CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH ORDER % 10.02.2022 [Court hearing convened via video-conferencing on account of COVID-19]

1. An adjournment slip has been moved on behalf of the petitioners. 1.1. Mr Manoj Joshi, who appears on behalf of the respondents, says that he has no objection to the same.

2. At request, list the matter on 28.09.2022.

3. In the meanwhile, counsel for the parties will file their written submissions, as directed via order dated 28.09.2021.

versus DELHI TRANSPORT CORPORATION ..... Respondent Through Mrs Avnish Ahlawat, Standing Counsel DTC with Mrs Tania Ahlawat, Mr Nitesh Kumar Singh and Mr Siddhant Tyagi, Advocates. CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH ORDER % 10.02.2022 [Court hearing convened via video-conferencing on account of COVID-19]

1. There is no representation on behalf of the petitioner. 1.1. Adverse orders, qua the petitioner, are deferred.

2. The record shows that the petitioner's counsel has either been seeking accommodation or has not appeared for one reason or the other.

3. List the matter on 24.08.2022.

versus UNION OF INDIA & ORS. ..... Respondents Through Mr Aditya Kumar, Advocate for R-4.

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH ORDER % 10.02.2022 [Court hearing convened via video-conferencing on account of COVID-19]

1. It is already 4:57 p.m.

2. No time left.

3. List the matter on 27.04.2022, at the end of the board, in the category of "After Notice Miscellaneous Matters"

RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 10, 2022/pa Click here to check corrigendum, if any Signature Not Verified Signed By:MAMTA RANI Signing Date:14.02.2022 23:15:52 $~16 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 6781/2021 & CM No. 21365/2021 RAKESH KUMAR AND ORS. ..... Petitioners Through: Mr. Prakash Chandra, Advocate. versus GOVERNMENT OF NCT OF DELHI AND ORS. ..... Respondents Through: Mrs. Avnish Ahlawat Standing Counsel, GNCTD with Ms. Tania Ahlawat, Mr. Nitesh Kumar Singh and Mr. Siddhant Tyagi, Advocates. CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH ORDER % 10.02.2022 [Court hearing convened via video-conferencing on account of COVID-19]

1. It is already 5:00 P.M.

2. No time left.

3. List the matter on 23.08.2022.

RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 10, 2022/mr Click here to check corrigendum, if any Signature Not Verified Signed By:MAMTA RANI Signing Date:14.02.2022 23:15:52 $~17 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 9713/2021 MR HARISH KUMAR PRUTHI ..... Petitioner Through: Ms. Jasvinder Kaur, Advocate. versus UNION OF INDIA & ORS. ..... Respondents Through: None.

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH ORDER % 10.02.2022 [Court hearing convened via video-conferencing on account of COVID-19]

1. There is no appearance on behalf of the respondents.

2. Adverse orders, qua the respondents, are deferred.

3. Although we are told by Ms Jasvinder Kaur, who appears on behalf of the petitioner, that the counter-affidavit has not been filed, the case file shows that a counter-affidavit is on record. 3.1. Accordingly, a copy of the counter-affidavit will be furnished to Ms Kaur by the counsel-on-record for respondents i.e., Ms Arti Bansal.

3. List the matter on 19.09.2022.

4. In the meanwhile, liberty is granted to the petitioner to file a rejoinder. The rejoinder will be filed before the next date of hearing.

RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 10, 2022/mr Click here to check corrigendum, if any Signature Not Verified Signed By:MAMTA RANI Signing Date:14.02.2022 23:15:52 $~18 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 10983/2021 & CM No. 33835/2021 MODICARE LIMITED ..... Petitioner Through: Mr. Aniket D. Agrawal, Advocate. versus DEPUTY COMMISSIONER OF INCOME TAX & ANR.

..... Respondents Through: Mr. Sanjay Kumar, Advocate. CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH ORDER % 10.02.2022 [Court hearing convened via video-conferencing on account of COVID-19]

1. We are told that an adjournment slip has been moved on behalf of the respondents/revenue.

1.1. Mr Aniket D. Agrawal, Advocate, who appears for the petitioner, does not oppose the request.

2. At request, list the matter on 21.09.2022.

3. Interim order dated 29.09.2021 is made absolute, during the pendency of the writ petition. CM No. 33835/2021 is accordingly disposed of.

RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 10, 2022/mr Click here to check corrigendum, if any Signature Not Verified Signed By:MAMTA RANI Signing Date:14.02.2022 23:15:52 $~19 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CM No. 33879/2021 in W.P.(C) 10193/2019 GOVT. OF NCT OF DELHI & ORS ..... Petitioners Through: Mrs. Avnish Ahlawat Standing Counsel, GNCTD with Ms. Tania Ahlawat, Mr. Nitesh Kumar Singh and Mr. Siddhant Tyagi, Advocates. versus JITENDER KAUSHIK ..... Respondent Through: Ms. Mamta Sharma and Mr. Akshat Srivastava, Advocates.

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH ORDER % 10.02.2022 [Court hearing convened via video-conferencing on account of COVID-19]

1. It is already 4:57 P.M.

2. No time left.

3. List the matter on 14.07.2022, at the end of Board, in the category of "after notice miscellaneous matters".

4. In the meanwhile, counsel for the parties will file their respective written submissions, not exceeding three pages each, at least three days before the next date of hearing.

RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 10, 2022/mr Click here to check corrigendum, if any Signature Not Verified Signed By:MAMTA RANI Signing Date:14.02.2022 23:15:52 $~20 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 1418/2020 & 4922/2020, 4923/2020 & 9389/2021 SANDEEP KUMAR ..... Petitioner Through: Mr. Ashok Agarwal, Advocate. versus DELHI SUBORDINATE SERVICES SELECTION BOARD (DSSSB) AND ANR. ..... Respondents Through: Mrs. Avnish Ahlawat Standing Counsel, GNCTD with Ms. Tania Ahlawat, Mr. Nitesh Kumar Singh and Mr. Siddhant Tyagi, Advocates. CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH ORDER % 10.02.2022 [Court hearing convened via video-conferencing on account of COVID-19]

1. It is already 4:57 P.M.

2. No time left.

3. List the matter on 14.07.2022, at the end of Board, in the category of "after notice miscellaneous matters".

4. In the meanwhile, counsel for the parties will file their respective written submissions, not exceeding three pages each, at least three days before the next date of hearing.

RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 10, 2022/mr Click here to check corrigendum, if any Signature Not Verified Signed By:MAMTA RANI Signing Date:14.02.2022 23:15:52 $~14 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 3199/2021 GOVT OF NCT OF DELHI & ANR. ..... Petitioners Through: Ms. Latika Choudhary, Advocate. versus VINOD BEHARI MATHUR & ANR. ..... Respondents Through: Mr. A.K. Trivedi, Advocate.

Mr Dilbag Singh, Sr. CC for R- 2/UOI.

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH ORDER % 10.02.2022 [Court hearing convened via video-conferencing on account of COVID-19]

1. Ms Latika Choudhary, who appears for the petitioner, seeks time to file a rejoinder in the matter, as she was served, recently, with the counter- affidavit filed on behalf of respondent no.1. 1.1. The request is not opposed by Mr A.K. Trivedi, who appears on behalf of respondent no.1.

2. Accordingly, four weeks are granted to Ms Choudhary to file a rejoinder in the matter.

3. List the matter on 27.09.2022.

RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 10, 2022/mr Click here to check corrigendum, if any Signature Not Verified Signed By:MAMTA RANI Signing Date:14.02.2022 23:15:52 $~13 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 7066/2020 MEENAKSHI B IYAR ..... Petitioners Through: Mr. A.K. Srivastava, Advocate. versus UNION OF INDIA & ORS. ..... Respondents Through: Ms. Nidhi Raman, CGSC with Mr. Zubin Singh, Advocate for R-1 to R-

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH ORDER % 10.02.2022 [Court hearing convened via video-conferencing on account of COVID-19]

1. Mr A.K. Srivastava, who appears on behalf of the petitioners, says that he has been furnished a copy of the sur-rejoinder only recently, and will, therefore, require time to file an affidavit-in-reply, in terms of the liberty granted via order dated 15.07.2021. 1.1 The affidavit-in-reply will be filed, within the next ten days.

2. List the matter on 13.09.2022.

RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 10, 2022/mr Click here to check corrigendum, if any Signature Not Verified Signed By:MAMTA RANI Signing Date:14.02.2022 23:15:52

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Delhi High Court - Orders