Delhi High Court - Orders
M/S Indira Gandhi National Centre For ... vs Sh. Chander Mohan Sharma on 24 November, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DEVANSHU
JOSHI
Signing Date:26.11.2021 13:08:39
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4287/2019 & CM APPL. 41688/2021
M/S INDIRA GANDHI NATIONAL CENTRE FOR ARTS
(IGNCA) ..... Petitioner
Through: None.
versus
SH. CHANDER MOHAN SHARMA ..... Respondent
Through: Ms. L. Gangmei & Ms. Meghna De,
Advocates. (M: 9811142757)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 24.11.2021
1. This hearing has been done in physical Court. Hybrid mode is permitted in cases where permission is being sought from the Court. CM APPL.41688/2021
2. This is an application filed on behalf of the Respondent/Workman seeking summoning of the lower court record.
3. Let the record of the Labour Court in ID No.864/2016 titled as Sh. Chander Mohan Sharma Vs. Management of Indira Gandhi National Centre for Arts United Welfare, be requisitioned within four weeks.
4. Application is disposed of.
W.P.(C) 4287/2019
5. List on the date already fixed i.e., 16th February, 2022.
PRATHIBA M. SINGH, J.
NOVEMBER 24, 2021/dk/Ad