Delhi High Court - Orders
Alankit Assignments Limited vs Dy. Labour Commissioner And Anr on 28 February, 2019
Author: Rekha Palli
Bench: Rekha Palli
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5814/2018 & CM APPL. 22582-22583/2018
ALANKIT ASSIGNMENTS LIMITED ..... Petitioner
Through Ms.Charu Tyagi, Adv.
versus
DY. LABOUR COMMISSIONER AND ANR. ..... Respondent
Through Ms.Kushagra Pandey, Adv with
Ms.Pushpa, Inspecting Officer for R-1.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 28.02.2019 Learned counsel for the respondent no.1 prays for and is granted four weeks' time to file the counter affidavit. Rejoinder thereto, if any, be filed within two weeks' thereafter.
Learned counsel for the petitioner states that the respondent no.2 could not be served as he has already been shifted from the address furnished in the petition. She prays for and is granted four weeks' time to ascertain the latest address of the respondent no.2 and file fresh process fee.
Upon the petitioner filing process fee alongwith the latest address of the respondent no.2 within four weeks', issue notice to the respondent no.2 through ordinary process and speed post returnable on 16.07.2019.
REKHA PALLI, J FEBRUARY 28, 2019/sr