Delhi High Court - Orders
Ashok Hotel(Itdc) vs Ashok Hotel Mazdoor Janta Union And Ors on 24 January, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 632/2010, CM APPL. 240/2018 & CM APPL. 9565/2020
ASHOK HOTEL(ITDC) ..... Petitioner
Through: Mr.Ravi Sikri, Sr.Advocate with
Mr.Deepank Yadav, Mr.Arun Sanwal
& Mr.Nachiket Chawla, Advocates
versus
ASHOK HOTEL MAZDOOR JANTA UNION AND ORS
..... Respondents
Through: Mr.Barun K.Sinha, Mrs.Pratibha
Sinha and Ms.Sneh Vardhan,
Advocates
Mr.Ajay K. Yadav, Advocate
(Through VC)
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 24.01.2024 At joint request of learned counsel for the parties, list on 30th April, 2024 for final hearing.
In the meantime, learned counsel for the parties are directed to file written arguments, not exceeding five pages.
CHANDRA DHARI SINGH, J JANUARY 24, 2024 dy/ryp Click here to check corrigendum, if any This is a digitally signed order.
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