Delhi High Court - Orders
M/S India Tourism Development ... vs All India Itdc Mazdoor Janta Union & Ors on 17 May, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 689/2020
M/S INDIA TOURISM DEVELOPMENT CORPORATION
..... Petitioner
Through: Mr. Ravi Sikri, Senior Advocate with
Ms. Sumitra Choudhary, Mr. M.K
Raghav Raman and Mr. Kanak
Grover, Advocates.
versus
ALL INDIA ITDC MAZDOOR JANTA UNION & ORS
..... Respondents
Through: Appearance not given.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 17.05.2024 CM APPL. 29865/2024 (Seeking direction for grant of equal wages as given to the other counterparts ).
The instant application under Article 226 of the Constitution of India read with Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of respondent seeking issuance of directions from this Hon'ble Court for grant of equal wages as given to the other counterparts.
Heard.
Issue notice. Ms. Sumitra Choudhary learned counsel for the petitioner/non-applicant accepted notice and vehemently opposed the instant application. She prayed for one week's time to file reply. Let the same be filed within one week as prayed.
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 21/05/2024 at 01:11:39 List on 23rd May, 2024 i.e. the date already fixed.
CHANDRA DHARI SINGH, J MAY 17, 2024 rk/sv/db Click here to check corrigendum, if any 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 21/05/2024 at 01:11:39