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Delhi High Court - Orders

Management Of Samrat Hotel And Anr vs All India Itdc Mazdoor Jant Union & Ors on 2 February, 2021

Author: Rajiv Shakdher

Bench: Rajiv Shakdher

                          $~4
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      W.P.(C) 13297/2019 and CM APPL. 54069/2019
                                 MANAGEMENT OF SAMRAT HOTEL AND ANR...... Petitioners
                                                    Through: Mr.Ravi Sikri, Sr.Advocate with
                                                    Ms.Sumitra Choudhary and Mr.Deepank Yadav,
                                                    Advocates.

                                                    versus

                                 ALL INDIA ITDC MAZDOOR JANT UNION & ORS.. Respondents
                                               Through: None.

                                 CORAM:
                                 HON'BLE MR. JUSTICE RAJIV SHAKDHER
                                         ORDER

% 02.02.2021 [PHYSICAL COURT HEARING]

1. On the previous date, I had directed Ms. Sumitra Choudhary, the counsel on record for the petitioners, to inform the counsel for the respondents that the instant matter would be listed today.

2. Mr. Ravi Sikri, learned senior counsel, who appears on behalf of the petitioners, says that Ms. Sumitra Choudhary had sent intimation to the counsel for the respondents about listing of the matter toady. 2.1 However, no affidavit in that behalf has been filed. Mr. Sikri will have the affidavit filed before the next date of hearing. 2.2 The record shows that the respondents were represented through a lawyer i.e., Mr. Rajiv Agarwal, on 05.02.2020 and also via the President of respondent no. 1Union, one, Mr. S.S.Upadhyaya.

W.P.(C) 13297/2019 page 1 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:04.02.2021 19:57:32

3. Furthermore, Mr. Sikri says that not only have the petitioners deposited Rs. 8 lacs with the executing court but also litigation expenses to the tune of Rs.40,000/- have been paid to the workmen.

4. Mr. Sikri says that, as directed by this court, Rs.8 lacs have already been released in equal measure to the five workmen involved in the matter i.e., respondent nos. 2 to 6.

5. I am informed by Mr. Sikri that the matter is listed before the executing court on 05.02.2021.

6. Given the aforesaid circumstances, the executing court will stand over the matter beyond the date fixed before this court.

7. List the matter on 20.05.2021.





                                                                                RAJIV SHAKDHER, J
                          FEBRUARY 2, 2021
                          tr

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                          W.P.(C) 13297/2019                                                page 2 of 2




Signature Not Verified
Digitally Signed
By:VIPIN KUMAR RAI
Signing Date:04.02.2021
19:57:32