Delhi High Court - Orders
Delhi Tourism And Transportation ... vs Bharat Petroleum Corporation Limited & ... on 16 January, 2024
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Amit Bansal
$~7.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 566/2022 and CM APPL. 43484/2022 & 43486/2022
DELHI TOURISM AND TRANSPORTATION
DEVELOPMENT CORPORATION LIMITED ..... Appellant
Through: Mr. Sanjay Jain, Senior Advocate
with Mr. Yuvraj Sharma, Advocate.
versus
BHARAT PETROLEUM CORPORATION LIMITED
& ORS. ..... Respondents
Through: Mr. K.M. Nataraj, ASG with Mr. Anil
Kumar Batra, Ms. Shailja Yadav,
Ms.K.M. Vandana & Ms. Dipika
Chauhan, Advocates with Mr.Shekhar
Gupta, AR, for respondent No.1.
Mr. Mahavir Singh, Senior Advocate
with Ms. Preeti Singh & Mr. Rajeev
Rathee, Advocates for respondent
No.2.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 16.01.2024 [Physical Hearing/Hybrid Hearing (as per request)]
1. Since the disputants before us are two Public Sector Undertakings, learned senior counsels who appear for them submit that perhaps the best way forward would be to refer the matter to the Delhi High Court Mediation and Conciliation Centre [in short, "Centre"].
LPA 566/2022 Page 1 of 2This 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 25/01/2024 at 15:00:17
2. Accordingly, learned counsel and their authorised representatives will appear before the Centre on 22.01.2024 at 03:00 P.M. The Centre will appoint a senior mediator who has experience in commercial law.
3. We may note that via the impugned order dated 24.05.2022, the learned Single Judge has relegated the parties concerning settlement of their outstanding disputes [which emerged from the provisions of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971] to the Administrative Mechanism for Resolutions of Central Public Sector Enterprises Disputes (AMRCD) framework, in consonance with Office Memorandum dated 22.05.2018.
3.1 In sum, the learned Single Judge directed the parties to appear before the AMRCD Committee to resolve their disputes. 3.2 This aspect of the matter would be examined on the next date of hearing.
4. List the matter before the Court on 02.04.2024.
RAJIV SHAKDHER, J AMIT BANSAL, J JANUARY 16, 2024 B.S. Rohella Click here to check corrigendum, if any LPA 566/2022 Page 2 of 2 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 25/01/2024 at 15:00:17