Delhi High Court - Orders
Management Of Samrat Hotel And Anr vs All India Itdc Mazdoor Jant Union And Ors on 3 October, 2023
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13297/2019
MANAGEMENT OF SAMRAT HOTEL AND ANR.
..... Petitioners
Through: Mr. Ravi Sikri, Sr. Advocate with
Ms.Kanak Grover, Ms. Sumitra
Choudhary, Ms. Renu Bajaj and Mr.
M.K. Raghav Raman, Mr.Vivek
Yadav and Mr.Deepak Yadav,
Advocates.
versus
ALL INDIA ITDC MAZDOOR JANT UNION AND ORS
..... Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 03.10.2023 CM APPL. 50288/2023
1. The matter is already fixed for 14.02.2024 and is now taken up on CM APPL. 50288/2023, an application filed on behalf of the petitioners seeking stay of order dated 28.07.2023 passed by the learned ADJ, Patiala House Courts, New Delhi.
2. Learned senior counsel appearing on behalf of the petitioners after arguing for a while makes a fair submission to the extent that the petitioners would deposit the amount as recorded in order dated 28.07.2023 without prejudice to the rights and contentions to be raised before the Executing Court if this court allows the petitioners to make submissions with respect to 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 04/10/2023 at 22:35:53 the entitlement of the respective workmen as has been observed by this court in its order dated 20.10.2022.
3. The aforesaid statement made by learned senior counsel for the petitioners appears to be reasonable; and accordingly, it is directed that the petitioners shall deposit the entire amount before the court below with respect to each workman as has been recorded in order dated 28.07.2023 within a period of five working days from today.
4. In the meantime, the applicants are also at liberty to file an appropriate application for re-call of the order dated 28.07.2023.
5. If such an application is being filed by the applicants, the concerned court is directed to hear the same and to pass an appropriate order.
6. On deposition of the said amount, the order dated 28.07.2023 shall remain in abeyance, till fresh order is passed on an application to be filed by the petitioner.
7. With the aforesaid observations, the application stands disposed of.
8. Needless to state that this court has not expressed any opinion on the merits of the case or otherwise.
W.P.(C) 13297/2019
9. List this matter on 14.02.2024, the date already fixed.
PURUSHAINDRA KUMAR KAURAV, J OCTOBER 3, 2023 nc/ss 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 04/10/2023 at 22:35:53