Delhi High Court - Orders
Rural Electrification Corporation ... vs Union Of India & Ors on 14 October, 2020
Author: Jyoti Singh
Bench: Jyoti Singh
$~A-33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5063/2020
RURAL ELECTRIFICATION CORPORATION
OFFICERS ASSOCIATION ..... Petitioner
Through: Mr. Rakesh K. Khanna, Sr. Advocate
with Mr. Pramod Gupta and
Ms. Janhavee Joshi, Advocates
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Ms. Bharti Raju, CGSC for R-1 &
R-3
Mr. Anand Verma & Mr. Abhishek
Prasad, Advocates for R-2.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 14.10.2020 Hearing has been conducted through Video Conferencing. Ms. Raju learned counsel appearing for Respondent Nos. 1 and 3 seeks a period of twelve weeks to file the Counter Affidavit and submits on instructions that the matter is pending active consideration of the answering respondents.
Mr. Khanna learned senior counsel for the Petitioner, however, submits that the issues raised in the present petition are covered by various judgments of the High Courts and reiterates his submission that 7 other CPSEs have already been granted similar benefit and insists that the petition be heard on merits.
Counter Affidavit be filed by Respondent Nos.1 and 3 within a period of three weeks from today. Rejoinder thereto, if any, be filed before the next date of hearing.
With the consent of the learned counsels for parties, list the petition for final hearing on 18.11.2020.
It is made clear that in the meantime it is open to Respondent Nos.1 and 3 to continue the process of considering the issue raised in the present petition and make an endeavour to resolve the same.
JYOTI SINGH, J OCTOBER 14, 2020 sr