Delhi High Court - Orders
Amrita Pritam & Ors vs S S Mota Singh Junior Model School & Ors on 21 August, 2020
Author: Jayant Nath
Bench: Jayant Nath
$~A-2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1335/2019 & CM APPL. 19959/2020
AMRITA PRITAM & ORS ... Petitioners
Through Mr.Shashwat Singh Gaur, Adv.
versus
S S MOTA SINGH JUNIOR MODEL
SCHOOL & ORS ... Respondents
Through Mr.Vedanta Varma, Ms.Meghna
Mishra, Mr.Ankit Rajgarhia and
Mr.Hari Madhav Saran Rawat, Advs.
for R-1 & R-2.
Mr.V. Balaji, Panel Adv. for R-3.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 21.08.2020 This hearing is conducted through video conferencing. CM APPL. 19959/2020(Additional Documents) Issue notice. Learned counsel for respondents No.1, 2 and 3 accepts notice, respectively. Reply, if any, be filed within three weeks.
List on 29.09.2020.
W.P.(C) 1335/2019 Learned counsel for the petitioner states that the teachers have not received the salaries for the months of June and July 2020.
Learned counsel for respondents No.1 and 2 states that this is on account of default in the payment of fees by the parents.
Let the salaries for the month of June be paid within three weeks from today.
Learned counsel for respondents No.1 and 2 will also place on record Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:24.08.2020 15:46:03 an affidavit stating the monthly accounts for the last six months which will include the details of the revenue and expenditure.
List on 29.09.2020.
JAYANT NATH, J.
AUGUST 21, 2020/st Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:24.08.2020 15:46:03