Delhi High Court - Orders
The Management Of Ashok Hotel vs Sh Kamlesh Kumar & Ors on 13 July, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:14.07.2021
14:02:17
$~A-14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7599/2020 & CM APPLs.25219/2020 (for stay),
12730/2021 (for directions)
THE MANAGEMENT OF ASHOK HOTEL ..... Petitioner
Through: Mr. Ravi Sikri, Sr. Advocate with
Mr. Jasbir Bindra, Advocate
versus
SH KAMLESH KUMAR & ORS. ..... Respondents
Through: None
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 13.07.2021
1. This hearing has been done through video conferencing.
2. None appears for the Respondents.
3. Counter affidavit has not been filed in the matter. Last and final opportunity is granted to file the counter affidavit within six weeks. The LPA, dealing with a similar issue, bearing LPA No. 199/2013, titled Management of Ashok Hotel (ITDC) v. Their Workmen and Anr., is stated to be still pending before the ld. Division Bench.
4. List this matter before the Registrar on 6th September, 2021 for completion of pleadings. After completion of pleadings, the matter shall be listed before the court.
PRATHIBA M. SINGH, J.
JULY 13, 2021/mw/AK