Supreme Court - Daily Orders
New Delhi Municipal Council . vs Manju Tomar on 27 July, 2023
Bench: Hima Kohli, Rajesh Bindal
ITEM NO.104 COURT NO.14 SECTION XIV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 7440-7441/2012
NEW DELHI MUNICIPAL COUNCIL & ANR. Appellant(s)
VERSUS
MANJU TOMAR & ORS. Respondent(s)
WITH
C.A. No. 7442-7444/2012 (XIV-A)
(1/2016)
Date : 27-07-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Appellant(s) Mr. Yoginder Handoo, AOR
Mr. Ashwin Kataria, Adv.
Mr. Garvit Solanki, Adv.
Mr. M. C. Dhingra, AOR (NP)
For Respondent(s) Mr. Sanjay Parikh, Sr. Adv.(NP)
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Karun Shrama, Adv.
Mr. M. C. Dhingra, AOR (NP)
UPON hearing the counsel the court made the following
O R D E R
1. Learned counsel for the appellants and learned counsel for some of the respondents submit that the New Delhi Municipal Council (N.D.M.C.) has paid some amounts towards arrears of salary and retiral Signature Not Verified benefits to the other side, but some amounts are Digitally signed by GEETA AHUJA Date: 2023.08.01 17:58:33 IST Reason: still outstanding and payable by the respondent 1 No.6-Delhi Sikh Gurudwara Management Committee (D.S.G.M.C.).
2. Learned counsel for some of the private respondents states that in a contempt petition filed by his clients before the Delhi High Court, directions were issued to the D.S.G.M.C. to release the remaining arrears of the salary and retiral benefits of the private respondents which order was challenged unsuccessfully by the D.S.G.M.C. but payments have not been released so far.
3. The orders sought to be referred to by the learned counsel for some of the private respondents, shall be filed within two weeks with copies to the other side.
4. In the meantime, as none is present on behalf of the D.S.G.M.C., though Mr. M.C. Dhingra, learned counsel had appeared for the said respondent and service of notice of lodgment of petition of appeal is complete as per the office report dated 24 th July, 2023, issue fresh notice of default to the counsel for the D.S.G.M.C. as also directly to the said respondent. Learned counsel for the appellants shall also give a written intimation of the pendency of the present appeals directly to the D.S.G.M.C. and its counsel and file an affidavit of compliance.
5. At the request of learned counsel for the parties, paper books of Item No.104.1 in the pdf 2 format shall be furnished to them on their approaching the Registry.
6. List after two weeks.
(Geeta Ahuja) (Nand Kishor)
Assistant Registrar-cum-PS Court Master (NSH)
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