Delhi High Court - Orders
Rural Electrification Corporation ... vs Union Of India & Ors on 25 September, 2020
Author: Jyoti Singh
Bench: Jyoti Singh
$~A-4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5063/2020
RURAL ELECTRIFICATION CORPORATION
OFFICERS ASSOCIATION ..... Petitioner
Through: Mr. Rakesh K. Khanna, Sr. Advocate
with Mr. Pramod Gupta, Mr. Pragya
Agrawal & Ms. Janhavee Joshi,
Advocates
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Ms. Bharti Raju, Advocate for R-1 &
3
Mr. Anand Verma & Mr. Abhishek
Prasad, Advocates for R-2.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 25.09.2020 Hearing has been conducted through Video Conferencing.
CM APPL. 23804/2020 Present Application has been filed by the Petitioner seeking directions to Respondent Nos. 1 to 3 to file Counter Affidavits within the time granted by the Court on the last date of hearing.
Issue notice.
Ms. Bharti Raju learned counsel accepts notice on behalf of Respondent Nos. 1 & 3 and submits that the Ministry is examining the issue raised in the present writ petition, particularly in light of the fact that the benefit sought by the Petitioners herein had been given to several other CPSEs. She further submits that every endeavour shall be made by the answering Respondents to file the Counter Affidavit before the next date of hearing.
Mr. Anand Verma accepts notice on behalf of Respondent No. 2 and submits that Counter Affidavit has been filed.
Counter Affidavit filed by Respondent No. 2 is on record. Copy of the same shall be shared with Ms. Bharti Raju and Mr. Pramod Gupta via e- mail, within two days from today. Rejoinder(s) thereto, if any, be filed before the next date of hearing.
Application stands disposed of in the above terms.
JYOTI SINGH, J SEPTEMBER 25, 2020 rd