Delhi High Court - Orders
Management Of Samrat Hotel And Anr vs All India Itdc Mazdoor Jant Union And Ors on 16 February, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~80
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13297/2019
MANAGEMENT OF SAMRAT HOTEL AND ANR. ..... Petitioners
Through: Mr. Ravi Sikri, Senior Advocate with
Ms. Sumitra, Mr. Deepank Yadav,
Ms. Kanak Grover, and Mr. Raghav,
Adv.
versus
ALL INDIA ITDC MAZDOOR JANT UNION AND ORS
..... Respondents
Through: Mr.A.P.Dhamija, Mr.J.P.Singh and
Ms.Tanya Sharma, Advocates
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 16.02.2024 CM APPL. No.9654/2024 The present application under Order XXXIX Rule 1 & 2 of the Code of Civil Procedure, 1908, has been filed on behalf of the applicant seeking clarification/direction of the order dated 22nd October, 2022.
Heard.
Issue notice.
Learned counsel appearing on behalf of the respondents accepts notice and vehemently opposes the instant application and prayed for two weeks' time to file reply. Let the same be filed as prayed. The rejoinder, thereto, if any, be filed within one week thereafter.
List on 4th March, 2024.
CHANDRA DHARI SINGH, J FEBRUARY 16, 2024/SV/DB Click here to check corrigendum, if any This is a digitally signed order.
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