Delhi High Court - Orders
Indian Railways Onboard Catering ... vs Indian Railway Catering And Tourism ... on 11 March, 2020
Author: Hima Kohli
Bench: Hima Kohli, Asha Menon
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2647/2020 & C.M. Nos.9232-34/2020
INDIAN RAILWAYS ONBOARD CATERING CONTRACTORS
ASSOCIATION ..... Petitioner
Through Mr. Neeraj Malhotra, Senior
Advocate with Mr. Jitender Mehta,
Mr. Ujjaval Kumar, Advocates
Versus
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED (IRCTC) ..... Respondent
Through Mr. Nikhl Majithia, Standing Counsel
for IRCTC.
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 11.03.2020
1 Mr. Malhotra, learned Senior Advocate appearing for the
petitioner states that his briefing counsel has overlooked filing certain relevant documents which need to be placed on record. Leave is also sought to amend the writ petition. 2 Amended writ petition along with relevant documents be filed within one week with copies to the other side. 3 List for 'Admission' on 20.03.2020.
HIMA KOHLI, J ASHA MENON, J MARCH 11, 2020/A