Delhi High Court - Orders
M/S Indira Gandhi National Centre For ... vs Sh. Chander Mohan Sharma on 10 November, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DEVANSHU
JOSHI
Signing Date:12.11.2021 16:59:18
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4287/2019 and CM APPL. 19115/2019
M/S INDIRA GANDHI NATIONAL CENTRE FOR ARTS
(IGNCA) ..... Petitioner
Through: Mr. Abinash K. Mishra, Advocate.
versus
SH. CHANDER MOHAN SHARMA ..... Respondent
Through: Mr. Jawahar Raja, Advocate with Ms.
Meghna De, Mr. Archit Krishna and
Ms. Varsha Sharma, Advocates (M:
9810933083).
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 10.11.2021
1. This hearing has been done through hybrid mode.
2. Pleadings are complete in this matter. Mr. Mishra, ld. Counsel for the Petitioner is having a technical issue with his internet connection.
3. Ld. Counsel for Respondent/Workman submits that the termination of the Respondent's services was challenged by the Respondent, and the same has been set aside by the Labour Court on 5th August, 2021. Mr. Mishra, ld. Counsel for Petitioner submits that the said order setting aside the termination is under the process of being challenged by the Petitioner.
4. The amount of Rs. 92,630/- in terms of the order dated 24th April, 2019 has already been deposited by the Petitioner. List on 16 th February, 2022.
PRATHIBA M. SINGH, J.
NOVEMBER 10, 2021 MR/AD