Delhi High Court - Orders
Vinita Tyagi vs Bala Pritam Guru Harikrishan Int. ... on 1 May, 2023
Author: Jyoti Singh
Bench: Jyoti Singh
$~152
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13618/2018
VINITA TYAGI ..... Petitioner
Through: Ms. S. Janani and Ms. Sharika
Rai, Advocates
versus
BALA PRITAM GURU HARIKRISHAN INT. PUBLIC
SCHOOL & ORS ..... Respondents
Through: Mr. R.K. Saini and
Mr. Dashmesh Tripathi, Advocates for R-1.
Mr. Yeeshu Jain, Additional Standing
Counsel with Ms. Jyoti Tyagi and Ms.
Manisha, Advocates for DoE.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 01.05.2023 C.M. APPL. 21064/2023 (under Section 148 read with Section 151 CPC) Present application has been preferred on behalf of Respondent No.1 seeking enlargement of time for complying with the orders passed by this Court in respect of salary and allowances for the period mentioned therein.
Mr. Saini hands over a letter dated 29.04.2023 to the Court by which the Petitioner has been asked to join her duties at the earliest. Copy of the letter has been given to the Petitioner.
For the reasons stated in the application, the same is allowed. Further time of two weeks is granted to Respondent No.1 to take the decision in terms of the judgment dated 27.03.2023 and a further period of three weeks for disbursing the payments in terms of the decision taken.
Signature Not VerifiedW.P.(C) 13618/2018 Page 1 of 2 Digitally Signed By:KAMAL KUMAR Signing Date:02.05.2023 13:15:30Application is disposed of in the aforesaid terms.
JYOTI SINGH, J MAY 01, 2023/kks W.P.(C) 13618/2018 Page 2 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:02.05.2023 13:15:30