Delhi High Court - Orders
The Management Of Ashok Hotel Itdc vs Perumal & Anr on 31 May, 2022
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5658/2008
THE MANAGEMENT OF ASHOK HOTEL ITDC ..... Petitioner
Through: Mr. Ravi Sikri, Sr. Advocate with
Ms. Akshita Raina, Advocates.
versus
PERUMAL & ANR. ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 31.05.2022 CM APPL.11267/2021 (filed on behalf of petitioner for initiating criminal proceedings against respondents) On filing of process fee by the petitioner, issue notice to respondents through all permissible modes returnable on 22nd July, 2022. W.P.(C) 5658/2008 & CM APPL.11396/2021 (for directions)
1. Learned senior counsel for the petitioner submits that in fact respondent has played a fraud upon this Court by concealing the fact that the respondent is gainfully employed with NDMC. Learned senior counsel for the petitioner further points out that when this fraud was detected, the respondent has abandoned the proceedings and has not been appearing before this Court.
2. Learned senior counsel for the petitioner further submits that since he was employed with NDMC, he shall move an appropriate application for Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:01.06.2022 14:42:39 calling of the record from NDMC regarding employment of the respondent and further for stopping his salary and release of dues, if any, for the purpose of recovery of the amount paid to him. Learned senior counsel for the petitioner further submits that in the meanwhile, the stay of order dated 06.09.2011, whereby an application under Section 17B was allowed, may be stayed.
3. In view of the submissions made, the operation of order dated 06.09.2011 is stayed.
4. List on 22nd July, 2022.
DINESH KUMAR SHARMA, J MAY 31, 2022 st Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:01.06.2022 14:42:39