Delhi High Court - Orders
Capt. Dhirendra Kumar vs Air India Limited & Ors on 20 September, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~76
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13614/2022 & CM APPL. 41486/2022 -Stay.
CAPT. DHIRENDRA KUMAR ..... Petitioner
Through: Mr.Tushar Ranjan Mohanty, Adv.
versus
AIR INDIA LIMITED & ORS. ..... Respondent
Through:
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 20.09.2022
CM APPL. 41487/2022
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(C) 13614/2022 & CM APPL. 41486/2022(Stay)
3. The petitioner has approached this Court inter alia assailing the penalty order dated 29.04.2022.
4. Learned counsel for the petitioner submits that the petitioner has been compelled to approach this Court as his departmental appeal dated 09.05.2022 remains undecided till date.
5. Upon the petitioner taking steps, issue notice to the respondents through all permissible modes. Counter affidavits, if any, be filed within four weeks. Rejoinders thereto, if any, be filed within two weeks, thereafter.
6. List on 12.01.2023.
REKHA PALLI, J SEPTEMBER 20, 2022/acm Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:21.09.2022 12:29:31