Delhi High Court - Orders
The Indian Express Newspaper Workers ... vs The Management Of Indian Express (P) Ltd on 4 February, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~Adv.13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3384/2018
THE INDIAN EXPRESS NEWSPAPER WORKERS UNION
(REGD) .....Petitioner
Through None.
versus
THE MANAGEMENT OF INDIAN EXPRESS (P) LTD.
.....Respondent
Through Mr. Sahil, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 04.02.2021 [Court hearing convened via video-conferencing on account of COVID-19]
1. Although Mr. Sahil is present on behalf of the respondent, there is no representation on behalf of the petitioner.
2. Since the matter has been listed before the Court on account of an en bloc date, adverse orders are deferred.
3. List the matter on 15.09.2021.
4. In the meanwhile, the petitioner will have liberty to file a rejoinder.
RAJIV SHAKDHER, J FEBRUARY 4, 2021/pmc Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:05.02.2021 15:36:41