Delhi High Court - Orders
Mala Dayal & Ors vs Apeejay School & Anr on 2 June, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9040/2022 & CM APPL. 27185/2022 -Int. relief.
MALA DAYAL & ORS. ..... Petitioner
Through: Mr.Arun Khatri with Mr.Sahil
Khurana, Advs.
versus
APEEJAY SCHOOL & ANR. ..... Respondent
Through: Mr.Saumil Sharma, Adv for R-1.
Ms.Latika Choudhary, Adv for R-2 with
Ms.Pavitra Kaur.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 02.06.2022 CM APPL. 27186/2022
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
W.P.(C) 9040/2022
3. Issue notice. Learned counsel for the respondent nos.1 and 2 accept notice.
4. Counter affidavit, if any, be filed within six weeks. Rejoinder thereto, if any, be filed before the next date.
5. List on 22.09.2022.
CM APPL. 27185/2022 -Int. relief.
6. Learned counsel for the respondent no.1 submits that w.e.f. April 2022 the petitioners are already being paid their salaries by taking into account the revision as per the recommendations of the 7th CPC.
Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:03.06.2022 16:06:307. In the light of the aforesaid stand taken by the learned counsel for the respondent no.1, no further orders are called for in the present application which is, accordingly, disposed of.
REKHA PALLI, J JUNE 2, 2022 sr Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:03.06.2022 16:06:30