India Tourism Development Corporation ... vs Ashok Hotel Mazdoor Janta Union on 12 January, 2026

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Delhi High Court - Orders

India Tourism Development Corporation ... vs Ashok Hotel Mazdoor Janta Union on 12 January, 2026

Bench: Prathiba M. Singh

                          $~1 (SB)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +                    W.P.(C) 2638/2018
                                INDIA TOURISM DEVELOPMENT CORPORATION LIMITED
                                                                             ..... Petitioner
                                               Through: Mr. Ravi Sikri, Sr. Adv. with Ms.
                                                          Sumitra Choudhary, Mr. MK Raghav
                                                          Raman, Ms. Jasmine Sheikh, Ms.
                                                          Nitya Sharma & Mr. Deepank Yadav
                                                          Advs. (8800556098)
                                               versus
                                ASHOK HOTEL MAZDOOR JANTA UNION               ..... Respondent
                                               Through: Mr. Arvind Kumar Tiwary, Ms.
                                                          Shabnam, Ms. Shweta Rajput & Mr.
                                                          Prabhat Kumar Mishra, Advs. for
                                                          applicants. (921596288)
                                CORAM:
                                JUSTICE PRATHIBA M. SINGH
                                         ORDER

% 12.01.2026

1. This hearing has been done through hybrid mode.

CM APPL.78591/2025 CM APPL. 78592/2025

2. On the last date i.e., 12th December, 2025, the Court had directed both parties to file the replies to the present applications.

3. The replies are stated to have been filed by the Petitioner - India Tourism Development Corporation Limited (hereinafter "ITDC"). The same are, however, not on record.

4. Let the same be brought on record within one week with advance service upon ld. Counsel for the Petitioner.

5. In the meantime, the ITDC shall take a decision within two weeks, as to which of the applicants would be entitled to extension, if any, in terms of W.P.(C) 2638/2018 Page 1 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 14/01/2026 at 20:33:07 office order dated 29th August, 2025.

6. Let the same be placed on record by way of an affidavit by ITDC.

7. No further opportunity shall be granted to file replies.

8. List on 5th February, 2026.

PRATHIBA M. SINGH, J.

JANUARY 12, 2026 kk/msh W.P.(C) 2638/2018 Page 2 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 14/01/2026 at 20:33:07

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Delhi High Court - Orders