Delhi High Court - Orders
Alankit Assignments Limited vs Dy. Labour Commissioner And Anr on 28 February, 2019
Author: Rekha Palli
Bench: Rekha Palli
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5838/2018 & CM APPL. 22689/2018
ALANKIT ASSIGNMENTS LIMITED ..... Petitioner
Through Ms.Charu Tyagi, Adv.
versus
DY. LABOUR COMMISSIONER AND ANR ..... Respondent
Through Ms.Anya Singh, Adv with
Ms.Pushpa, Inspecting Officer for R-1.
Mr.D.S.Chauhan, Adv for R-2.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 28.02.2019 W.P.(C) 5838/2018 & CM APPL. 22689/2018 (stay) Learned counsel for the respondent no.1 prays for and is granted further four weeks' time to file the counter affidavit. Rejoinder thereto, if any, be filed within two weeks' thereafter.
Learned counsel for the respondent no.2 states that though he had filed the counter affidavit on 18.12.2018, the same has now been returned under objections. The record shows that the rejoinder to the said affidavit has already been placed on record. In these circumstances, the learned counsel for the respondent no.2 is granted liberty to re-file the counter affidavit alongwith reply to the stay application during the course of the day.
Learned counsel for the respondent no.2 also states that the respondents have not initiated any execution proceedings for the present.
At request, list on 16.07.2019.
FEBRUARY 28, 2019/sr REKHA PALLI, J