Delhi High Court - Orders
M/S Ashok Hotel vs Ashok Hotel Mazdoor Janta Union And Ors on 27 October, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DEVANSHU
JOSHI
Signing Date:28.10.2021 17:40:47
$~8 to 10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 678/2020
M/S ASHOK HOTEL ..... Petitioner
Through: Mr. Ravi Sikri, Sr. Advocate with Ms.
Sumitra Choudhary, Advocate.
versus
ASHOK HOTEL MAZDOOR JANTA UNION
AND ORS. ..... Respondents
Through: None.
9 WITH
+ W.P.(C) 687/2020 & CM APPL. 1929/2020
M/S ASHOK HOTEL ..... Petitioner
Through: Mr. Ravi Sikri, Sr. Advocate with Ms.
Sumitra Choudhary, Advocate.
versus
ASHOK HOTEL MAZDOOR JANTA UNION AND
ORS. ..... Respondents
Through: None.
10 AND
+ W.P.(C) 689/2020 & CM APPL. 1933/2020
M/S INDIA TOURISM DEVELOPMENT
CORPORATION ..... Petitioner
Through: Mr. Ravi Sikri, Sr. Advocate with Ms.
Sumitra Choudhary, Advocate.
versus
ALL INDIA ITDC MAZDOOR JANTA UNION &
ORS ..... Respondents
Through: Mr. Aditya Gaggar and Mr. Yogesh
K. Ahirrao, Advocates for R-2 to 11.
(M:9910808321)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 27.10.2021 Digitally Signed By:DEVANSHU JOSHI Signing Date:28.10.2021 17:40:47
1. This hearing has been done through video conferencing. CM APPL.23818/2021 (for litigation expenses) in W.P.(C) 689/2020
2. Vide order dated 3rd August 2021, the present application for litigation expenses was disposed of as a statement was tendered by Mr. Sikri ld. Counsel, that the said litigation expenses in terms of the order of the Court dated 5th February 2020 had already been paid. Today, Mr. Sikri confirms the same that the litigation expenses have been paid to the president of the Union on 6th March 2020, and has been received by Mr. SS. Upadhyaya who is the President of the Union on 9th March 2020.
3. Accordingly, no further orders are called for in this application. W.P.(C) 678/2020 & CM APPL.1901/2020 (for stay) W.P.(C) 687/2020 & CM APPL.1929/2020 (for stay) W.P.(C) 689/2020 & CM APPL.1933/2020 (for stay)
4. None appears for the Respondents in W.P.(C) 678/2020 and W.P.(C) 687/2020.
5. Let counter affidavit in these matters be filed within four weeks as a last opportunity. Rejoinder thereto, if any, be filed within four weeks thereafter.
6. List before the Registrar on 12th January, 2022 for completion of pleadings. After completion of pleadings, let the matter be listed before the Court on 10th March 2022.
PRATHIBA M. SINGH, J.
OCTOBER 27, 2021/dk/Ak