Delhi High Court - Orders
Hospital Employees Union vs North Delhi Municipal Corporation & Anr on 20 August, 2020
Author: Hima Kohli
Bench: Hima Kohli, Subramonium Prasad
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5389/2020
HOSPITAL EMPLOYEES UNION ..... Petitioner
Through: Mr. Rajiv Agarwal, Advocate
with Ms. L. Gangmei, Mr. Nawlendu
Bhushan, Advocates
versus
NORTH DELHI MUNICIPAL CORPORATION & ANR.
..... Respondents
Through: Mr. H.S. Phoolka, Senior
Advocate with Ms. Mini Pushkarna,
Standing Counsel NrDMC along with
Ms. Khushboo Nahar and Ms. Latika
Malhotra, Advocates for R-1/Nr.DMC.
Mr. Satyakam, ASC for respondent
No.2/GNCTD.
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 20.08.2020 HEARD THROUGH VIDEOCONFERENCING CM 19416/2020 (Exemption) Allowed, subject to all just exceptions. W.P.(C) 5389/2020
1. Issue notice.
2. Mr. Phoolka, learned Senior Advocate appearing alongwith Ms. Mini Pushkarna, learned Standing Counsel for the respondent No.1/Nr.DMC and Mr. Satyakam, learned ASC for the respondent No.2/GNCTD accept notice.
W.P. (C) 5389/2020 Page 1 of 22. A perusal of the memo of parties shows that learned counsel for the petitioner has not impleaded the concerned Department of the Govt. of NCT of Delhi against whom the present petition is directed. Mr. Rajiv Agarwal, learned counsel for the petitioner states that he shall amend the memo of parties by correctly mentioning the concerned Department of the Delhi Government, arrayed as respondent No.2 in the writ petition. Needful shall be done within two days.
3. The respondent No.1/Nr.DMC and respondent No.2/GNCTD shall file Status Reports within two weeks with copies to the other side.
4. List on 21.09.2020.
HIMA KOHLI, J SUBRAMONIUM PRASAD, J AUGUST 20, 2020 hsk/rkb W.P. (C) 5389/2020 Page 2 of 2