Delhi High Court - Orders
M/S India Tourism Development ... vs All India Itdc Mazdoor Janta Union & Ors on 3 August, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:04.08.2021 15:42:27
$~11(A-4) and A-2 and A-3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 689/2020 & CM APPL. 1933/2020
M/S INDIA TOURISM DEVELOPMENT
CORPORATION ..... Petitioner
Through: Mr. Ravi Sikri, Sr. Advocate with Ms.
Sumitra Choudhary, Advocate.
versus
ALL INDIA ITDC MAZDOOR JANTA UNION
& ORS ..... Respondents
Through: Mr. Aditya Gaggar and Mr. Yogesh K.
Ahirrao, Advs. for R-2 to 11 (M:
9910808321).
A-2 WITH
+ W.P.(C) 678/2020 and CM APPL. 1901/2020
M/S ASHOK HOTEL ..... Petitioner
Through: Mr. Ravi Sikri, Sr. Advocate with Ms.
Sumitra Choudhary, Advocate.
versus
ASHOK HOTEL MAZDOOR JANTA UNION
AND ORS. ..... Respondents
Through: Mr. Aditya Gaggar and Mr. Yogesh K.
Ahirrao, Advocates for R-2 to 11.
A-3 WITH
+ W.P.(C) 687/2020 and CM APPL. 1929/2020
M/S ASHOK HOTEL ..... Petitioner
Through: Mr. Ravi Sikri, Sr. Advocate with Ms.
Sumitra Choudhary, Advocate.
versus
ASHOK HOTEL MAZDOOR JANTA UNION
AND ORS. ..... Respondents
Through: Mr. Aditya Gaggar and Mr. Yogesh K.
Ahirrao, Advocates for R-2 to 11.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 03.08.2021
1. This hearing has been done through video conferencing.
Digitally Signed By:DINESH SINGH NAYAL Signing Date:04.08.2021 15:42:27 CM APPL. 23818/2021 (for directions to the petitioner to pay litigation expenses to the respondents) in WP(C) 689/2020
2. This is an application filed by the Respondents, for directions to the Petitioner to pay litigation expenses to the Respondent in terms of the order dated 5th February, 2020.
3. Issue notice.
4. Mr. Sikri, ld. counsel for Petitioner-M/s. Ashok Hotel, submits that as per instructions received, the payment has been made to the Workmen through the Respondent No. 1- Union. However, he currently does not have proof of the same.
5. Let instructions be obtained about the payment of litigation expenses. Mr. Sikri submits that if it is found that in this writ petition litigation expenses are not released, the Petitioner undertakes to pay the same on or before 14th August, 2021.
6. Application is disposed of.
W.P.(C)-689/2020 and CM APPL. 1933/2020 W.P.(C) 678/2020 and CM APPL. 1901/2020 W.P.(C) 687/2020 and CM APPL. 1929/2020
7. Let counter affidavit be filed within six weeks. Rejoinder, if any, be filed within four weeks thereafter.
8. In these cases, the Court has to await the decision in LPA No. 199/2013. Accordingly, list on 27th October, 2021.
PRATHIBA M. SINGH, J.
AUGUST 3, 2021/MR/AD/AK