Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

M K Saini vs Indraprastha Power Generation Company ... on 1 October, 2021

Author: Rajiv Shakdher

Bench: Rajiv Shakdher, Sanjeev Narula

                          $~Special Bench-1
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      LPA 762/2019
                                 M K SAINI                                            ......Appellant
                                               Through: Mr. Vimal Wadhawan, Adv.
                                               versus
                                 INDRAPRASTHA POWER GENERATION
                                 COMPANY LTD & ORS                       ..... Respondents
                                               Through: Mr. Nitesh Kumar Singh, Adv. for
                                                        Mrs. Avnish Ahlawat, Standing
                                                        Counsel for GNCTD.
                                 CORAM:
                                 HON'BLE MR. JUSTICE RAJIV SHAKDHER
                                 HON'BLE MR. JUSTICE SANJEEV NARULA
                                         ORDER

                          %              01.10.2021
                                     [PHYSICAL COURT HEARING]

REVIEW PET. 140/2021 & & CM APPL. Nos.29710-12/2021

1. Mr. Nitesh Kumar Singh, who appears on behalf of Mrs. Avnish Ahlawat, learned counsel for the review petitioners/respondent nos. 1 and 2, seeks accommodation on the ground that, Mrs. Ahlawat is not available today, as she is in personal difficulty.

2. On the previous date, i.e., 03.09.2021, the review petitioners were given the liberty to file an additional-affidavit, in terms of the directions contained therein.

2.1. Mr. Singh seeks and is granted further two weeks to file an additional- affidavit qua the directions contained in the order dated 03.09.2021.

3. We may indicate that, the non-applicant/appellant had sought salaries for the period spanning between 01.02.2013 and 08.05.2014. 3.1. To be noted, vide judgment dated 22.02.2021 [qua which the review is preferred], the coordinate Bench has, in effect, granted relief, which would require the review petitioner no.1/respondent no.1-company to pay salaries to the non-applicant/appellant for the aforesaid period.

4. List the above-captioned review petition on 29.10.2021.

RAJIV SHAKDHER, J SANJEEV NARULA, J OCTOBER 1, 2021 /pmc LPA 762/2019 2/2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:05.10.2021 18:51:16