Delhi High Court - Orders
Of Order Dt. 08.02.2001) Gopal Jee Gupta ... vs Uoi & Ors on 6 August, 2020
Author: Najmi Waziri
Bench: Najmi Waziri
$~20 & 21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 244/2000 & CM APPL. 131/2001 (by IOC for recall
of order dt. 08.02.2001)
GOPAL JEE GUPTA .....Petitoner
versus
M.A. PATHAN AND ORS. ..... Respondents
+ W.P.(C) 426/1999, CM APPL. 3225/2000 (by r-2 for directions), CM
APPL. 1809/2012 (by r-2 for directions), CM APPL. 5764/2004 (by r-
2 & r-3 seeking disposal of petition in terms of settlement recorded in
the application) & CM APPL. 51973/2019 (by r-2 seeking benefit of
settlement dt. 23.03.2018 to all contract workers)
INDIAN OIL CORPORATION LTD. .....Petitioner
versus
UOI & ORS ..... Respondents
Through: Mr. V.N. Koura, Senior Advocate,
with Ms. Paramjit Benipal, Advocate,
for IOC
([email protected]) &
([email protected]).
Mr. Kailash Vasdev, Sr. Advocate,
([email protected]) with
Mr. Umrao Singh Rawat and Ms.
Nayan Tara, Advocates, for R-3 in
W.P. (C) 426/1999.
Mr. Rajesh Gogna, CGSC, for UOI.
([email protected]).
Mr. Harsh Jaidka, Advocate, for
Intervenors ([email protected])
in W.P. (C) 426/1999.
Mr. Parvinder Chauhan, Advocate,
for petitioner in CONT.CAS(C)
244/2000 and R-2 in W.P. (C)
426/1999.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 06.08.2020 The hearing was conducted through video conferencing.
1. Mr. V.N. Koura, the learned Senior Advocate for IOC, has been further heard, in part.
2. List on 18.08.2020 at 02:30 p.m.
3. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the counsels through email.
NAJMI WAZIRI, J AUGUST 06, 2020 AB