Delhi High Court - Orders
Sanjay Kumar Verma vs Planning And Infrastructural ... on 14 October, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1164/2022 & I.A. 16741/2022 and I.A. 16742/2022
SANJAY KUMAR VERMA ..... Petitioner
Through: Mr. Roop Singh, Adv.
versus
PLANNING AND INFRASTRUCTURAL DEVELOPMENT
CONSULTANTS PVT. LTD. ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 14.10.2022
I.A. 16741/2022
Exemption allowed subject to all just exceptions. Application stands disposed of.
I.A. 16742/20221. This is an application filed by the applicant / petitioner seeking condonation of 16 days delay in re-filing the petition.
2. For the reasons stated in the application, delay of 16 days in re-filing the petition is condoned.
3. Application stands disposed of.
ARB.P. 1164/20224. An issue of jurisdiction has been raised by the Court in view of Clause 13 of the appointment letter dated July 1, 2020.
5. The submission of the learned counsel for the petitioner is that the letter dated July 1, 2020 has been issued from the Corporate Office of the Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:18.10.2022 14:56:43 respondent situated in Delhi. That apart, it is his submission that no cause of action has arisen in Patna inasmuch as he was appointed as a team leader in a place in UP.
6. Issue notice to the respondent returnable on March 21, 2023.
V. KAMESWAR RAO, J OCTOBER 14, 2022/jg Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:18.10.2022 14:56:43