Delhi High Court - Orders
Manpreet Kaur And Anr vs Ms Nidhi Gupta And Ors on 11 January, 2023
Author: Jyoti Singh
Bench: Jyoti Singh
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 33/2023
MANPREET KAUR AND ANR ..... Petitioners
Through: Mr. Khagesh B. Jha and
Ms. Shikha Sharma Bagga, Advocates.
versus
MS NIDHI GUPTA AND ORS ..... Respondents
Through: None.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 11.01.2023 C.M. APPL. 1230/2023 (Exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CONT.CAS(C) 33/2023
3. Present petition has been filed alleging non-compliance and wilful disobedience of the order dated 24.11.2022 passed by this Court, whereby the Court had directed Respondent No. 1 to ensure that Petitioners are paid monthly salaries on or before the 10th of every month.
4. Learned counsel appearing on behalf of the Petitioners submits that the order has not been complied with and barring a meagre sum of Rs. 10,000/- which was paid yesterday, no other amount has been released to the Petitioners on account of salaries and emoluments.
6. Learned counsel further submits that even the directions passed vide order dated 09.11.2022 have not been complied with whereby Respondent No. 1 was directed not only to disburse salaries but also to furnish calculations of the amount due and payable, if any, to the Petitioners, on an affidavit.
CONT.CAS(C) 33/2023 Page 1 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:13.01.2023 15:49:155. Issue notice to Respondents, through all permissible modes, returnable on 07.02.2023. Dasti in addition.
JYOTI SINGH, J JANUARY 11, 2023/sn CONT.CAS(C) 33/2023 Page 2 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:13.01.2023 15:49:15