Delhi High Court - Orders
A.K. Jain vs Dvb Employees Benefit Fund 2002 ... on 8 December, 2022
Author: Jyoti Singh
Bench: Jyoti Singh
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7016/2016
A.K. JAIN ..... Petitioner
Through: Mr. Gautam Dhamija,
Advocate.
versus
DVB EMPLOYEES BENEFIT FUND 2002
(PENSION TRUST) & ORS. ..... Respondents
Through: Ms. Avnish Ahlawat, Standing
Counsel with Mr. N.K. Singh, Ms. Palak
Rohmetra, Ms. Laavanya Kaushik and
Ms. Aliza Alam, Advocates for R-1 and 3.
Mr. Sandeep Prabhakar, Mr. Vikas Mehta
and Mr. Ishaan Lamba, Advocates for R-2.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 08.12.2022 Learned Standing Counsel appearing on behalf of Respondents No. 1 and 3 seeks a short adjournment on the ground that matter has been assigned to her only recently. It is also submitted that pursuant to the directions passed by this Court in Tata Power Delhi Distribution Power Ltd. V. Smt. Rosy Jain, 2016 SCC OnLine Del 1650, Respondents No. 1 and 3 are working towards arriving at some interim arrangement, albeit the judgment has been challenged before the Supreme Court and the same is admitted, but there is no stay.
At request, list on 31.01.2023.
JYOTI SINGH, J DECEMBER 08, 2022/sn Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:09.12.2022 19:23:41