Delhi High Court - Orders
M/S Dj Shingrani And Rt Pariyani vs Union Of India & Ors on 22 September, 2023
Author: Prateek Jalan
Bench: Prateek Jalan
$~63 & 64
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12541/2023 & CM APPL. 49473/2023
M/S DJ SHINGRANI AND RT PARIYANI ..... Petitioner
Through: Mr. Jitender Mehta, Mr. Lalit
Kumar, Mr. Ambuj Kumar Siongh,
Mr. Shivam Pahal, Mr. Deepak
Sharma, Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: None.
+ W.P.(C) 12542/2023 & CM APPL. 49476/2023,
SUDHAKAR TRIPATHI ..... Petitioner
Through: Mr. Jitender Mehta, Mr. Lalit
Kumar, Mr. Ambuj Kumar Siongh,
Mr. Shivam Pahal, Mr. Deepak
Sharma, Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Satya Ranjan S. SPC with Mr.
Kautilya Birat, GP for UoI
[8860189238].
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 22.09.2023 CM APPL. 49474/2023 (for exemption) & CM APPL. 49475/2023 (for exemption) in W.P.(C) 12541/2023 CM APPL. 49477/2023 (for exemption) & CM APPL. 49478/2023 (for exemption) in W.P.(C) 12542/2023 Exemptions allowed, subject to all just exceptions.
The applications stand disposed of.
W.P.(C) 12541/2023 & CM APPL. 49473/2023 (Stay) W.P.(C) 12542/2023 & CM APPL. 49476/2023 (Stay) W.P.(C) 12541/2023 & connected matter. Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 22:53:22
1. Issue notice. Notice be issued to Mr. Vineet Dhanda, learned Central Government Standing Counsel in W.P.(C) 12541/2023. Mr. Satya Ranjan S, learned counsel, accepts notice on behalf of the respondents in W.P.(C) 12542/2023.
2. The petitioners challenge Clause 5 and 11 of the Commercial Circular No. 61/2017 dated 05.09.2017 issued by the Railway Board, and action taken against them thereunder.
3. Other writ petitions for similar relief in W.P.(C) 9746/2023 ([Laxman Prasad & Ors. vs. Union of India & Ors.], & connected matters) are pending before this Court and next listed on 22.01.2024. The petitioners in those cases have been granted interim protection from any coercive action been taken against them by the respondents until the next date of hearing.
4. Following the order granted in those cases in the present case also, respondents are directed not to take coercive action against the petitioner until the next date of hearing.
5. Parties are directed to file their written submissions, both on the question of jurisdiction/forum non conveniens, as well as on the merits of the challenge to the aforesaid Circular dated 05.09.2017, before the next date of hearing.
6. List on 22.01.2024.
PRATEEK JALAN, J SEPTEMBER 22, 2023/"Bhupi"/ W.P.(C) 12541/2023 & connected matter. Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 22:53:22